ANJANI KUMAR MISHRA,J. - (1.) Heard Shri Komal Mehrotra, learned counsel for the petitioners and Shri Vivek Saran, counsel for the opposite party no. 2.
(2.) The instant writ petition arises out of an SCC Suit No. 165 of 1999, filed by the opposite party no. 1 for arrears of rent, eviction and damages and challenges the order dated 12.08.2008, whereby the suit was decreed. The revisional order dated 29.07.2016, whereby the consequential revision filed by the petitioner under Section 25 of Provincial Small Causes Court Act, has been dismissed, is also under challenge.
(3.) The suit was filed by the opposite party no. 1 alleging that the shop in dispute was constructed in 1990 and had been let out to the petitioners on monthly rent of Rs. 300/-. The tenants were in arrears since 05.08.1997 and were therefore, liable to be ejected, because despite notice, neither the premises had been vacated nor the arrears paid.;