Anjani Kumar Mishra, J. - (1.) Heard Shri Ajay Bhanot, learned Senior Advocate appearing for the revisionists.
(2.) This revision is directed against the order dated 5.10.2016, passed by the Additional District and Sessions Judge, Court No. 5, Hathras in Execution Case No. 01 of 2016, whereby the decree of the Small Cause Court, directing eviction of the tenant-respondent No. 2 passed at the instance of the opposite party No. 1, has been directed to be implemented by the Court Amin, Hathras. A further direction has been issued that in case necessity arises, adequate Police-force may be provided for the purpose.
(3.) Facts of the case briefly stated are that the SCC Suit was filed by the opposite party No. 1 against the opposite party No. 2 for arrears of rent and eviction.;