LAWS(ALL)-2016-4-81

SHAKEEL AHMAD Vs. ZAMEER AHMAD SIDDIQUI AND ORS.

Decided On April 05, 2016
SHAKEEL AHMAD Appellant
V/S
Zameer Ahmad Siddiqui And Ors. Respondents

JUDGEMENT

(1.) Heard Sri N.K.Shukla, learned counsel for the revisionist, Sri Vinay Verma and Sri Shakeel Ahmad, learned counsel for opposite parties and perused the record.

(2.) With the consent of learned counsel for the parties, present revision is disposed of at the admission stage.

(3.) Facts , in brief, of the present case are that opposite parties/ land lord filed a suit for ejectment and recover of rent on the ground of default, structural additions and alterations . Accordingly a SCC Suit no. 54 of 2006 has been registered before the Judge, Small Cause Court/ Additional District Judge, Court no.13, Lucknow, decided ex parte vide judgment and decree dated 1.9.2007.