Rakesh Sharma, J. - (1.) Since the controversy involved in both the Civil Revisions are same, therefore, they are being heard together and disposed of by a common order, which is being passed in Civil Revision No. 322 of 2006.
(2.) Heard Shri B.D. Mandhyan, learned Senior Counsel assisted by Shri Satish Mandhyan for the revisionist-tenant and S/Sri M.K. Gupta and Manish Tandon for the respondents-landlord.
(3.) This revision was preferred by the tenant under Section 25 of Provincial Small Causes Courts Act, 1882 against the judgment and decree dated 23.5.2006 passed by learned Additional District Judge, Court No. VIII, Agra in S.C.C. No. 39 of 2002 in re.Col. Kapil Deo Ghai and another v. Abdul Majid Mir (A.Majid), by which the suit of the plaintiffs-respondents for ejectment of the defendant-revisionist from the house in dispute has been decreed.;