Vivek Kumar Birla, J. - (1.) Heard Sri Ravi Kiran Jain, learned Senior Advocate assisted by Sri A.R. Khan, learned counsel for the petitioner and perused the record.
(2.) Present petition has been filed challenging the impugned judgement dated 23.5.2018 passed by the Revisional Court/Additional District Judge, Court No. 10, Shahjahanpur in SCC Revision No. 2 of 2017 as well as the impugned judgement dated 7.2.2018 passed by the revisional Court/Additional District Judge, Court No. 10, Shahjahanpur allowing application under Order 41 Rule 27 CPC filed by the respondents in SCC Revision No. 2 of 2017.
(3.) Scc suit filed by the plaintiff-landlord (respondent herein) was dismissed by the trial Court and the revision filed against the same was allowed.;