MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner and perused the record.
(2.) By this petition, the petitioner has challenged the order dated 21.10.2016 passed by the Additional District Judge, Court No.19, Allahabad in S.C.C. Revision No. 259 of 2012 by which the revision preferred by the revisionist, has been dismissed.
(3.) A perusal of the record would go to show that the landlord-respondent had instituted a suit for a decree of ejectment against the defendant-petitioner as also for recovery of arrears of rent and damages on the ground of default as well as for making material alterations.;