SUNEHRI LAL Vs. PREMWATI

JUDGEMENT

(1.) Heard Sri P.K. Jain, Senior Advocate assisted by Sri Rahul Sahai, learned counsel for the defendant revisionist (tenant) and Sri Swapnil Kumar, learned counsel for the plaintiff respondent (landlady). Learned counsel for both the parties agree for final disposal of the revision at the out set with reference to the documents annexed with the revision and accompanying the stay application.

(2.) The landlady Smt. Premwati filed SCC Suit No. 6 of 2007 for eviction of the tenant from the shop in dispute situate in Mohalla Narain Nagar, Etah. The suit has been decreed by the impugned judgment and order dated 9.10.2014 passed by the Small Causes Court.

(3.) It may be pertinent to note that the defence of the tenant was ordered to be struck of earlier and the said order was affirmed in revision vide judgment and order dated 20.12.2013 passed by the High Court