Anjani Kumar Mishra, J. - (1.) Heard learned counsel for the petitioner and Shri Rajesh Tripathi, counsel for the respondent.
(2.) This writ petition arises out of an SCC Suit for arrears of rent, eviction and damages. The suit was filed, also on the ground that the tenant had made material alterations in the tenanted accommodation without the permission and consent of the landlord.
(3.) This suit was decreed by the Civil Judge, Junior Division by the judgement and order dated 11.02.2007. The consequential SCC revision filed by the petitioner has also been dismissed vide order dated 01.10.2016. Hence this writ petition challenging the aforesaid two judgements.;