SURYA PRAKASH KESARWANI,J. - (1.) Heard learned counsel for the revisionist defendant/tenant and the learned counsel for the respondent-plaintiffs.
(2.) This revision under section 25 of Provincial Small Cause Courts Act,1887, has been filed to set aside the order dated 18.4.2017 passed by the Additional District Judge/Judge Small Causes (Court No. 17), Agra in S.C.C. Suit No. 43 of 2012 (Smt. Sudesh Mehta and others v. Smt. Promila Lyon Zaki) .
(3.) Briefly stated the facts of the present case, are that undisputedly, property no. A-179A, Subhash Nagar, Kamla Nagar Extension, Agra, was purchased by the respondent-plaintiff no.1 by registered sale-deed dated 17.3.2004 and thereafter it was converted into a two storied building. According to the respondents-plaintiffs the said house was let out to the revisionist-defendant in the year 2005 on a monthly rent of Rs. 4,500/- which consists of two rooms, one drawing room, kitchen, latrine, bath-room etc. on the ground floor and one store, latrine, bath-room and kitchen are constructed on first floor.;