Ritu Raj Awasthi, J. - (1.) Heard Mr. Sudhir Kumar Pandey, learned counsel for the revisionist and Mr. Vijay Prakash for the respondents. With the consent of parties' counsel, the revision is being decided at the admission stage.
(2.) This revision has been filed under Section 25 of the Provincial Small Causes Courts Act, 1887 against the judgment and decree dated 30.9.2016 passed in S.C.C. Suit No. 121 of 2013; Aneeta Banerjee and others v. Poornima Pandey.
(3.) As per the given facts the House/Flat No. 508, Kalyan Apartment, Sector 24, Indira Nagar, Lucknow was given on rent to the revisionist at a consideration of Rs.12,000/- per month w.e.f. 1.2.2008. The rent was not paid by the tenant due to which a notice dated 7.10.2013 was served on the tenant on 9.10.2013 and thereafter suit for arrears of rent and ejectment was filed before the competent court. The said suit has been decreed in favour of the plaintiff/respondents. Feeling aggrieved the present revision has been filed.;