MUKESH KUMAR JINDAL Vs. KESHAV KUMAR SAHU

JUDGEMENT

(1.) Heard.

(2.) This is a SCC Revision under Section 25 of the Provincial Small Cause Courts Act, 1887 challenging the judgment dated 12.9.2019 passed by the SCC Court in SCC Case No. 1 of 2017. The suit was was for arrears of rent, ejectment and damages and had been filed by the opposite party against the revisionist.

(3.) The first and foremost issue which was to be seen by the SCC Court is the existence of landlord tenant (lessor-lessee) relationship between the plaintiff Sri Sahu and the defendant Sri Jindal, only then it would have jurisdiction in the matter in view of Section 15 of the Act, 1887 read with Schedule 2, Article 4 as applicable in the State of U.P. read with section 7 and Order (L) of the Code of Civil Procedure.