VIVEK KUMAR BIRLA, J. - (1.) Heard learned counsel for the petitioner.
(2.) Present writ petition has been filed for setting aside judgment and decree dated 31.3.2009 passed by Judge Small Causes Court, Moradabad in SCC Case No. 07 of 1989 (Smt. Zameela Khatoon v. Javaid Iqbal and others) as well as judgment and order dated 10.8.2017 passed by Upper Session Judge, Court No. 8, Moradabad in SCC Revision No. 14 of 2001 (Javaid Iqbal v. Saiyad Mahfooz Ali) filed as Annexures 5 and 7 respectively to the writ petition).
(3.) The suit for rent and eviction filed by the landlord was allowed by the trial court by framing two issues as to whether the tenant has committed default in making payment of rent and the second issue was framed as to whether the value of the property has been diminished by carrying out material alteration both were decided against the tenant. The revision filed against the same was also dismissed upholding the findings recorded by the trial court.;