Shishir Kumar, J. - (1.) Supplementary affidavit filed today may be kept with the record.
(2.) Heard Sri B. Dayal, learned counsel for petitioner and Sri L.K.Tripathi, learned counsel appearing for respondent.
(3.) This writ petition has been filed by tenant against an order dated 13.11.2009 passed by Additional District Judge, Court No.14, Meerut by which revision filed by petitioner has been dismissed against an order passed by Judge, Small Causes Court dated 13.11.2009 by which respondent, who is landlord, his suit was decreed for arrears of rent and ejectment.;