- (1.) The basic question to be decided in the present petition is whether a revision under S.25 of Provincial Small Cause Courts Act, can be decided in terms of the compromise.
(2.) The undisputed facts are:- The petitioner has been a tenant of the shop situated in Bazar Bilari, District Moradabad at monthly rent of Rs. 210/- since 1977.
(3.) The respondent No.3 after terminating the tenancy filed J.S.C.C. Suit No.24 of 1983 against the petitioner for ejectment and arrears of rent and damages for use and occupation. After contest, the suit was decreed on 5-1-1988.;