SURENDRA MOHAN SAXENA Vs. SANJAY MOHAN DAS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The petition is directed against the order dated 13 Oct. 2015, passed by the revisional court in Revision No. 14 of 2014 arising from the judgement and decree dated 17 May 2014, passed by Small Causes Court, at Gorakhpur in Suit No. 51 of 2001.

(3.) The tenant-applicant has approached this Court assailing the aforementioned orders whereby the suit for eviction and arrears of rent has been decreed.