S.P.SRIVASTAVA,J. - (1.)HEARD the learned counsel for the tenant/appellant.
(2.)PERUSED the record.
Feeling aggrieved by the judgment and decree for his eviction from the premises in dispute and recovery of arrears of rent, damages etc., passed by the first Appellate Court, the tenant/appellant has come up in second appeal to this Court seeking redress praying for the reversal of the impugned decree.

(3.)THE suit giving rise to this appeal had been filed on 11 -3 -1987.