Pankaj Mithal, J. - (1.) Heard Sri P.K. Srivastava, learned counsel for the revisionist. Sri R.K. Mishra, learned counsel appears for the respondents.
(2.) The revisionist has preferred this revision against the order dated 28.07.2016 passed by the Additional District Judge in exercise of powers as Small Causes Court whereby the application of the revisionist under Section 10 C.P.C. in S.C.C. Suit No.191 of 2011 has been rejected.
(3.) The revisionist claims that one S.C. Jain was the owner of the suit property and he had executed an agreement dated 27.12.1996 to sell the same in favour of the revisionist. He is in possession of the suit property in part performance of the said agreement.;