- (1.) Heard Sri Vijay Prakash, learned counsel for the defendant-revisionist and Sri Ranjit Saxena, learned counsel appearing for the plaintiff-respondents.
(2.) The order dated 31.5.2016 passed by the Additional District Judge in exercise of power as Judge, Small Cause Court, rejecting the application of the defendant-revisionist (paper No.33-Ga) for taking on record its written statement is subject of this revision u/s 25 of the Provincial Small Causes Court Act, 1887.
(3.) It appears that the plaintiff-respondents filed SCC Suit No.75 of 2013 for eviction of the defendant-revisionist on the ground of arrears of rent after determining its tenancy. The defendant-revisionist in the said suit had put in its appearance on 20.11.2013. The defendant-revisionist on 24.7.2015 filed an application under Order 7 Rule 11 C.P.C. for rejection of the plaint. The said application was rejected vide order dated 18.1.2016.;