Pankaj Mithal, J. - (1.) Heard Sri Anant Kumar Tiwari, learned counsel for the petitioners, Sri Ajay Kumar Singh has appeared for respondent no. 1.
(2.) Smt. Sushila Devi and Smt. Krishna Devi together instituted SCC Suit for arrears of rent and eviction against the petitioners in respect of House No. C-7/49 Mohalla Senpura, District Varanasi. The said suit was decreed by the Small Causes Court vide judgement and order dated 30.07.2012. The revision preferred under Section 25 of the Provincial Small Causes Courts Act 1887 was dismissed vide judgement and order dated 19.07.2016.
(3.) The above two judgements and orders of the courts below have been impugned by this petition.;