Yogendra Kumar Srivastava, J. - (1.) Heard Sri Chandra Bhan Gupta, learned counsel for the petitioner and Sri R.P. Tiwari, learned counsel appearing for the respondents.
(2.) The present petition seeks to challenge the order dated 21.5.2008 passed by the Judge, Small Causes Court, Kanpur Nagar in S.C.C. Suit No. 382 of 2004 (Smt. Shanti Lata and another Vs. Smt. Kalawati) whereby the suit for eviction and arrears of rent was decreed. The order dated 4.5.2011 passed by the Additional District Judge, Court No. 2, Kanpur Nagar in S.C.C. Revision No. 65 of 2008, filed there against which was dismissed, has also been sought to be challenged.
(3.) Briefly stated the facts of the case are that after service of notice sent by registered post on 21.8.2004 asking the tenant-respondent to pay the arrears of rent and vacate the premises, a suit for eviction and arrears of rent was instituted which was registered as S.C.C. Suit No. 382 of 2004 before the Judge, Small Causes Court, Kanpur Nagar.;