- (1.) Heard Shri Brijesh Kumar Saxena, learned counsel for the revisionist and Shri Amit Dwivedi, learned counsel for the respondent.
(2.) Shri Manish Kumar Nigam-the revisionist- is a tenant of shop no. 4 owned by Shri Surendra Kumar Bejroi-opposite party. The shop is situated in House No. 624/C/07 opposite UCO Bank, Satrikh Road, Chinhat Tiraha, Lucknow.
(3.) The opposite party filed a SCC Suit No. 65 of 2011 (Surendra Kumar Bejroi vs. Manish Kumar Nigam) for ejectment, recovery of arrears of rent and damages for use and occupation against the revisionist. On 10.03.2016 the said suit was decreed by the Additional District Judge (Court No. 9) (E.C. Act) Lucknow. The judgment and decree dated 10.03.2016 is under challenge in the present revision.;