VIVEK KUMAR BIRLA,J. - (1.)List has been revised. Sri. Dharmendra Pratap Singh learned counsel for the revisionist is present. No one is present on behalf of the respondents.
(2.)The present revision has been filed challenging the judgment and order dated 8.8.2016, passed by Additional District and Sessions Judge, Court 6, Kanpur Nagar in J.S.C.C. Suit No. 36 of 2010 (Shri Shiv Lakhan Singh v. Smt. M.Laxmi).
(3.)By the impugned order the SCC suit filed by the revisionist herein was dismissed on the ground that the alleged lease agreement, paper no.19G1/1 and 19G1/2, dated 1.2.2017 is not registered as per Section 17/49 of the Registration Act, 1908 and Transfer of the Property Act, 1882, therefore, the same cannot be relied on. From the record, it appears that the notices were issued to the defendant-respondents. However, she never appeared in the Court and the suit was directed to proceed exparte vide order dated 20.1.2011.