AJAY PURWAR Vs. SUMAN YADAV

JUDGEMENT

(1.) Heard Sri R.U. Ansari, learned counsel for the defendant-revisionist (tenant) and Sri Ravikant, Senior Advocate assisted by Sri Santosh Yadav, learned counsel for the plaintiff-respondent (landlady).

(2.) Counsel for both the parties agree for final disposal of the revision at the outset at the stage of admission by referring to the documents which have been annexed with the revision and stay application as well as the supplementary affidavit.

(3.) The suit of the landlady for eviction of the tenant from the shop in dispute which is situate on the ground floor of the house No.89/A/1, North Malaka (wrongly mentioned as Hashimpur Road in paragraph 1 of the plaint), Allahabad has been decreed by the impugned judgment and order 28.10.2014 passed by the Additional District Judge in exercise of powers as a Small Causes Court.