Siddharth, J. - (1.) Heard Ms. Akansha Sharma, learned Counsel for the revisionist and Sri Anoop Trivedi, learned Counsel for the respondents.
(2.) This Civil Revision under Section-25 of the Provincial Small Causes Court Act has been preferred against the Judgment and Decree dated 06.02.2013, passed by Sri N.A. Abbasi, Judge, Small Causes Court/ Additional District Judge, Court No.10, Kanpur Nagar in SCC Suit No.155/2009 (Rakesh Kumar Rastogi Vs. Ramesh Kumar Sachdev & another).
(3.) The Suit of the plaintiff- respondent has been decreed on the ground of default in the payment of rent, material alteration and sub-tenancy. Sub tenancy is in respect of a separate room/ servant quarter. Material alteration is alleged to be an Iron Angle affixed by the tenant for running the water pipe by digging a hole in the wall/roof.;