Pankaj Mithal, J. - (1.) Heard Sri C.B. Gupta, learned counsel for the defendant-revisionist.
(2.) The revision has been preferred under Section 25 of the Provincial Small Causes Courts Act, 1887 against the judgement and order dated 01.08.2016 passed by Additional District Judge, decreeing SCC Suit No. 21 of 2013, Nawal Kishore Agarwal v. Raj Kumar for rent and ejectment.
(3.) The argument of Sri Gupta learned counsel for the defendant-revisionist is that the notice was given under the provision of U.P. Act No. 13 of 1972 and without there being any default in payment of rent the suit has been decreed for eviction.;