JASPREET SINGH,J. - (1.) Heard learned standing counsel for the revisionist and Shri Apoorva Tewari, learned counsel for the opposite parties.
(2.) By means of the instant revision, the judgment passed by the Additional District Court, Court No.6, Faizabad acting as Judge Small Causes Court dated 07.12.2009 is under challenge passed in S.C.C. Suit No.1/2002 by which the suit of the landlord opposite parties has been decreed.
(3.) In order to appreciate the contention of the respective parties, certain brief facts giving rise to the above revision are being noted hereinafter.;