ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Suresh Chandra Varma, for the revisionist and Shri Gulrez Khan for the opposite parties.
(2.) This Revision under Section 25 of U.P. Provincial Small Causes Courts Act is directed against the judgment and order dated 30.09.2016, passed in Small Causes Case No.2 of 2015, Rajeshwar Prasad Agrawal (deceased) v. Jeevesh Chaubey .
(3.) The suit was filed for arrears of rent and eviction on the ground that the tenant (revisionist) was in arrears of rent since August 2012. On 15.05.2014, a registered notice was sent to him terminating his tenancy. This notice was duly served on 17.05.2014.;