MANOJ MISRA,J. - (1.) Heard learned counsel for the petitioner and Sri Lalit Kumar for the decree holder/respondents and perused the record.
(2.) The present petition has been filed challenging an order dated 9.9.2014 passed by the Additional Judge Small Causes Court, Moradabad in Execution Case No. 9 of 2009 and the order dated 18.3.2017 passed by Special Judge (EC) Act/Additional District Judge, Moradabad in SCC Revision No.12 of 2014.
(3.) A perusal of the record would reveal that the plaintiff/decree holder/respondents had filed SCC Suit No. 141 of 1985 against the petitioners including their predecessor-in-interest for arrears of rent and eviction from the premises which was described at the foot of the plaint. The description of the premises was disclosed by mentioning the mohalla name and by providing the boundaries of the suit property. The defendants contested the suit proceedings but nowhere challenged the identity of the suit property or their possession in the suit property described in the plaint.;