Attau Rahman Masoodi, J. - (1.) Heard Sri Adnan Ahmad, learned counsel for the revisionist and Sri Abdul Rasheed, learned counsel for opposite parties/defendants.
(2.) This Civil Revision has been filed against the judgement dated 29.10.2013 passed by the court of Judge, Small Causes in S.C.C. Suit No. 26/2010, whereby the suit filed by the revisionist for eviction, arrears of rent and damages has been rejected by the court below. Factual Matrix
(3.) Briefly stated, relevant facts of the case are that the revisionist undisputedly is the owner of land and house in question which was allotted to him by U.P. Awas Evam Vikas Parishad in the year 2002 under a sale deed executed on 26.3.2002 and registered on 4.4.2002. The disputed house came to be occupied by the opposite party since the month of April, 2006 whereas, as per the version of opposite party, the house has been occupied by him since 10.3.2016.;