KANHAIYA LAL TULSIJA & ANOTHER Vs. DEEPA DEVI

JUDGEMENT

(1.) Heard Sri B.D. Mandhyan, learned Senior Advocate assisted by Sri Om Prakash, learned counsel for the revisionists and Sri Sanjay Agarwal, Advocate for respondent.

(2.) This revision under Section 25 of the Provincial Small Causes Courts Act, 1887, has come against the judgment and order dated 29.03.2010 passed by Additional District Judge, Court No. 7, Agra in SCC Suit No. 05 of 2002.

(3.) The dispute relates to ejectment of revisionists-tenants from the House No. 21/223A, Krishna Colony, Jeevan Mandi, Agra. The Trial Court has decreed SCC Suit No. 05 of 2002 vide judgment and decree dated 29.03.2010 recording a finding in respect of issues No. 1, 2 and 6 that defendants-tenants were in arrears of rent including water tax since 01.11.1998 and adduced no evidence whatsoever for payment of rent in respect of aforesaid accommodation.