Pankaj Mithal, J. - (1.) Heard Sri. Rajesh Dwivedi, learned counsel for the petitioner.
(2.) The application of the petitioner filed under Section 5 of the Limitation Act to condone the delay in filing the revision under Section 25 of the Provincial Small Causes Courts Act, 1887 challenging the decree dated 03.01.2005 passed in SCC Suit No. 115 of 2002 has been rejected by the impugned order dated 03.10.2015 by the Additional District Judge in exercising powers of the Small Causes Court.
(3.) The facts reveals that the aforesaid SCC suit for rent and eviction was decreed against the petitioner on 03.01.2005. The petitioner is said to have acquired knowledge of the said decree on 28.07.2005. He applied under Order 9, Rule 13 CPC for setting aside the same. The application was rejected on 13.03.2013. The matter was taken to the High Court and to the Supreme Court but the petitioner lost. Thereafter, petitioner filed an objections under Section 47 CPC, they were rejected vide order dated 26.07.2014.;