MOHD.IQRAR FAROOQUI Vs. KAMAL KUMAR

JUDGEMENT

(1.) Heard Sri Ramendra Asthana and Sri Sanjay Singh, learned counsel for the revision-applicant and Sri Awanish Kumar Singh and Sri Anuj Bajpai, learned counsel for the respondents.

(2.) By means of present revision, the revision-applicant has challenged the order dated 07.01.2020 passed by the Judge Small Causes Court/Additional District Judge, Court No.12, Shahjahanpur rejecting the objection of the revision-applicant under Section 47 of CPC.

(3.) The respondents instituted SCC Suit No. 11 of 2012 for eviction and arrears of rent against the revision-applicant in respect of a commercial building consisting of six rooms in which the revision-applicant was running a nursing home. The said suit was decreed on the basis of compromise entered into between the parties. Para 2 of compromise deed is extracted herein-below:- <IMG>JUDGEMENT_569_LAWS(ALL)2_2020_1.jpg</IMG>