Sangeeta Chandra, J. - (1.) This petition has been filed by the petitioner challenging the order dated 15.05.2018 passed by the District Judge, Agra in SCC Revision No. 25 of 2017 and also the order dated 26.05.2017 passed by the Judge, Small Causes Court, Agra in Misc. Case No. 20 of 2016. A further prayer has been made for this Court to issue a direction to allow the application Paper No. 4 Ga, 5 Ga and 11 Ga dated 31.05.2016 said to be pending before the Judge, Small Causes Court, Agra in Misc. Case No. 20 of 2016.
(2.) Learned counsel for petitioner, Mr. Manish Tandon, has argued that the petitioner is tenant of shop No. G-11 situated at ground floor of the premises, municipal number is 6/209, Bhairo Bazar, Agra.
(3.) Scc Suit No. 54 of 2015 was filed by the respondent No. 3 claiming herself to be owner and landlady of the property on the basis of a sale deed dated 30.08.2013 executed by the erstwhile owner. It was alleged in the plaint that the petitioner was tenant of the shop in question at the rate of Rs.3,000/- per month initially, later on increased to Rs.4,000/- per month and thereafter, to Rs.4,500/- per month, which was allegedly paid till 31.03.2015. It was agreed upon orally between the petitioner-tenant and respondent-landlady that the tenant shall pay Rs.5,000/- per month w.e.f. 01.04.2015 and also to vacate the premises in question on or before 31.03.2016. This promise was not kept by the tenant. It has been argued that no notice or summon was ever issued or received by the petitioner-tenant and the suit was decreed ex-parte by judgement and order dated 30.03.2016. A decree was prepared but no amount under the decree was mentioned by the learned Trial Court.;