IBRAHIM ABID AND ORS. Vs. SAMEER OM

JUDGEMENT

(1.) Tenant-revisionist has approached this Court for the third time, challenging the judgment and decree dated 09/02/2012 passed by Judge, Small Cause Court/Additional District Judge, court no. 1, Rae Bareli decreeing S.C.C. Suit no. 03/2006, for recovery of arrears of rent and ejectment from shop.

(2.) Civil revision no. 7 of 2012 was filed challenging the order dated 22/11/2011 passed by Judge, small cause courts rejecting application under Section 23 of the Provincial Small Cause Courts Act. This revision was dismissed as infructuous on the statement of counsel for the revisionist on 20/01/2014.

(3.) Another revision no. 43 of 2009 challenging the order refusing to re-examine a witness filed by the revisionist, was also dismissed for non-prosecution.