- (1.) Heard learned counsel for the parties and perused the records.
(2.) This petition by the tenant has been filed challenging the order dated 19.01.2013, passed by the First Additional Judge Small Causes, Court No.18, Lucknow whereby the suit filed by the landlord for ejectment and arrears of rent and damages has been decreed. The petitioner has also challenged the revisional order passed by learned revisional court on 12.01.2015 dismissing the revision petition and upholding the judgment of the trial court.
(3.) The facts giving rise to the controversy involved in this case are that on 13.07.1962 a rent note was executed for tenanted portion of the building bearing No.86 consisting of four rooms, a verandah, courtyard, staircase, dochatti, latrine and bathroom, between late Manorama Devi and three tenants, namely, Kailesh Chandra Jain, Ram Chandra Gupta and Bala Prasad Gupta for a rent of Rs.75/- per month.;