RITU RAJ AWASTHI,J. - (1.) Heard learned counsel for the revisionists and perused the records.
(2.) The instant SCC revision has been filed under Section 25 of Small Causes Court Act against order dated 2.2.2018, passed in SCC Case No. 15 of 2016; Smt. Shashi Prabha v. Krishna Mohan and others , whereby the application filed by the revisionists under Order 8, Rule 9 CPC for taking additional written statement has been rejected.
(3.) As per the given facts of the case, respondent-Smt. Shashi Prabha has filed a suit for eviction and recovery of rent in respect of the shop situated in Mohalla Bazar Sadar Chauraha Sadar, Lakhimpur Kheri, Pargana and District Lakhimpur Kheri before the Court of Judge, Small Cause, Lakhimpur Kheri. The said case has been registered as Small Cause Case No. 15 of 2013. The revisionists being the tenants in the shop in question were impleaded as defendants in the aforesaid case. They have put in appearance before the learned lower court and have filed written statement. Learned court below has proceeded to frame issues and has allowed the parties to lead their evidence. Now the case is at the stage of final arguments, after closing of evidence.;