Rakesh Srivastava, J. - (1.) Heard Shri Surendra Kumar Shukla, learned counsel for the revisionist and Shri Mohd. Yusuf Ansari, learned counsel for respondent no.2.
(2.) The revisionist is a tenant in a house owned by Sri Shakeel Ahmad - respondent no.2 on a monthly rent of Rs.1000/-. The house is situated at Mohalla Nai Basti, Sadar Bazar Cantt, Lucknow.
(3.) Respondent no.2 filed a suit for ejectment, recovery of arrears of rent and damages for use and occupation against the petitioner. On 16.5.2015, the said suit was decreed by the Special Judge, P.C. Act, Court No.2, Lucknow.;