Anjani Kumar Mishra, J. - (1.) Heard Shri Manoj Kumar Singh, learned counsel fo the revisionist.
(2.) This revision has been filed challenging the judgment dated 4.10.2016 passed by the Judge, Small Causes Court/Additional District Judge, Court No. 18, Meerut and its decree dated 17.10.2016.
(3.) The suit had been filed by the respondent regarding a shop for arrears of rent, damages and eviction upon termination of the tenancy by means of a notice under Section 106 of the Transfer of Property Act, 1882.;