- (1.) HEARD Sri Shashi Nandan, learned Senior Counsel assisted by Sri Anurag Khanna, Advocate for the revisionist, Sri Ravi Kant, learned Senior Counsel assisted by Sri Nikhil Agarwal, Sri Rahul Agrawal and Sri Vishnu Gupta, learned Counsels appearing for the respondents.
(2.) WITH the consent of learned Counsel for the parties this revision has been heard and is being decided finally today itself.
(3.) THE revision has been preferred against the judgment and decree dated 26. 10. 2006 passed by the Additional District Judge, Court No. 13, Allahabad in suit No. 12 of 1997 Sri Hari Mohan Das Tandon and others v. Export corporation Ltd. (M/s) whereby the Court below has decreed the suit for arrears of rent and water tax as also for possession in favour of the plaintiff-respondents.;