Anjani Kumar Mishra, J. - (1.) - Heard Shri P.K. Jain, learned Senior Advocate for the revisionist and Shri Ranjit Saxena, learned counsel appearing for the opposite party.
(2.) This revision has been filed challenging the order dated 28.5.2016 passed by the Additional District Judge, Court No. 9, Varanasi, in S.C.C. Suit No. 29 of 2007 (Smt. Jamuna Devi v. Sri Varun Agrawal) , whereby the suit has been decreed.
(3.) The said suit was filed by the respondent for arrears of rent, ejectment and means profits, regarding a shop.;