Pankaj Mithal, J. - (1.) Heard Sri K.R. Sirohi, Senior Counsel assisted by Sri Murli Manohar, for defendant revisionist. Sri G.K. Singh, Senior Counsel has appeared for the plaintiff respondents assisted by Ms. Seema Shukla.
(2.) This revision under Section 25 of the Provincial Small Causes Court Act, 1887 has been filed against the judgement and order dated 01.09.2015 passed by the Additional District Judge/Small Causes Court,Kanpur Nagar decreeing S.C.C. Suit No. 11 of 2010, Smt. Umakanti Gupta through her heirs and legal representatives v. Anand Kumar Gupta.
(3.) The first submission of Sri Sirohi, learned counsel for the defendant revisionist is that Smt. Umakanti Gupta had no locus to institute the suit inasmuch as she had transferred her share in the property to one Maya Gupta in the year 2002.;