Sangeeta Chandra, J. - (1.) This Revision has been filed by the revisionist challenging the judgment and order dated 31.3.2018 passed by the Additional District Judge, Court No. 10, Kanpur Nagar in JSCC Suit No. 86 of 2012 (Waqf S. Ahmad Hasan Vs. M/s Superhouse Leather Ltd,) with a prayer that the Suit filed by the plaintiff may also be dismissed with cost throughout.
(2.) I have heard Sri H.N. Singh, learned Senior Counsel appearing for the revisionist assisted by Sri D.P. Singh and Sri Ashok Shankar Bhatnagar for the respondent.
(3.) It has been argued by Sri H.N. Singh that five issues were framed for decision by the learned Trial Court. With regard to issue nos. 1, 2 & 3, the findings recorded by the learned Trial Court do not suffer from any error and he does not dispute that the revisionist is the tenant of house no. 15/202-B-1 and because it is a waqf property, the Rent Control Act is not applicable. He also does not dispute that the notice was received by the revisionist in its office and a reply to the same was also given by the counsel for the revisionist.;