(1.) Heard Mr. N.K. Seth, learned Senior Advocate assisted by Mr. Vijay Krishna, learned Counsel for the Petitioners as well as Mr. Subhash Vidyarthi, learned Counsel for the Respondent.
(2.) The Petitioners-Defendants, who are the successors of the original tenants have challenged the judgment and order dated 24th of September, 2009, passed by the Judge, Small Causes Court, Lucknow as well as judgment and order dated 6th of October, 2010, passed by the Additional District Judge, Lucknow.
(3.) By means of judgment and order dated 24th of September, 2009, passed by the Judge Small Causes Court, Lucknow suit for ejectment of the opposite parties has been decreed exparte, which has been upheld by means of order dated 6th of October, 2010, passed by the court of revision.