KISHAN SINGH Vs. SHASHI JAIN

JUDGEMENT

(1.) Heard Sri Vishal Khandelwal, learned counsel for the petitioners.

(2.) By way of present petition, petitioners are challenging impugned order dated 09.12.2019 passed by 7th Additional District and Sessions Judge, Agra in SCC Revision No. 14 of 2017 (Kishan Singh Vs. Shashi Jain).

(3.) Learned counsel for the petitioners submitted that plaintiff-respondent has filed SCC Suit No. 25 of 2011 against the petitioner no. 1 claiming herself to be the owner and landlord of Property No. 21/67 in which petitioner is the tenant of one room (described as Private Room No. 6) at the rent of Rs. 13.75/- per month besides taxes. It is alleged that petitioner is not paying rent from 1.1.1996, made material alteration and also sublet the said room. Relief claimed by the plaintiff-respondent is for eviction and arrears of rent. Petitioners-defendants have filed a detailed written statement with regard to the averment of plaint. Judge, Small Cause Court, Agra allowed the suit vide judgment and decree dated 30.03.2017 for eviction and payment of rents. Against the judgment and order of Judge, Small Cause Court, Agra dated 30.03.2017, petitioners preferred SCC Revision No. 14 of 2017, which is still pending for final decision.