Pankaj Mithal, J. - (1.) Heard Sri Nripendra Mishra, learned counsel for the revisionist and Sri K.K. Arora for the respondents.
(2.) The judgment and order dated 28.5.2012 passed by the Additional District Judge in exercise of powers as Judge Small Causes decreeing the suit for rent and eviction is sought to be revised under Section 25 of the Small Causes Court Act, 1887.
(3.) The suit has been decreed holding that there exists relationship of landlord and tenant between the parties, the tenancy has been validly determined by notice dated 3.1.2009 and that the revisionist has defaulted in payment of rent.;