ATTAU RAHMAN MASOODI,J. - (1.) Heard Sri Umesh Chandra Saxena learned counsel for the revisionist and Sri Nirmit Srivastav learned counsel who has put in appearance on behalf opposite party.
(2.) This S.C.C. revision filed under f 25 of Provincial Small Causes Court Act has arisen from the judgment/award passed in S.C.C. Suit No. 10 of 2012 whereby the suit for eviction and damages has been decreed against the revisionist who was directed to vacate the premises under question within a period of two months from the date of judgment i.e. 21.11.2015.
(3.) After hearing learned counsel for the revisionist at some length, scope for disposal of the present revision in an agreeable manner to both the parties was explored.;