- (1.)Power filed by Sri A.K. Jauhari, on behalf of the respondent be taken on record. Heard learned counsel for both the parties and gone through the records.
(2.)This revision has been preferred against the judgment and decree dated 8.8.2012 passed by Small Causes Court/Additional District Judge (Ex Cadre), Unnao, by which S.C.C. Suit No. 1 of 2011 has been partially decreed.
(3.)Without entering into the merits of the disputes between the parties, at the outset the operative portion of the judgment is innocuous. The decree based upon this judgment shall never been executable. The learned counsel for the respondent, who is landlord also submits that his client has to file a revision, as the limitation to prefer a revision has not yet expired.