Anjani Kumar Mishra, J. - (1.) Heard Shri Chandra Bhan Gupta, counsel for the revisionist and Shri Prakhar Tandon for the opposite party.
(2.) This SCC Revision has been filed by the tenant challenging the order dated 14.09.2016 passed by the Judge Small Causes Court / Additional District Judge, Court No.7, Kanpur Nagar in SCC Suit No.147 of 2015.
(3.) The instant revision arises out of SCC Suit filed by the opposite party for arrears of rent, eviction and damages. The dispute pertains to House No.119/373-H (711), Darshan Purwa, Kanpur Nagar. This suit has been decreed by the order impugned dated 14.09.2016.;