ASHRAF Vs. KAILASH PRASAD (SINCE DEAD) AND ANOTHER

JUDGEMENT

(1.) Heard learned counsels for parties and perused the record.

(2.) This Revision under Sec. 25 of Provincial Small Cause Courts Act, 1887 (hereinafter referred to as the Act, 1887) has arisen from judgment and decree dated 22.04.2009 passed by Sri N.L. Agarwal, District Judge, Deoria decreeing SCC Suit No. 5 of 1986.

(3.) Plaintiffs-respondents instituted the aforesaid suit for recovery of rent and eviction of defendant-revisionist from Shop No. 105 of 2004 boundaries whereof were given at the bottom of plaint. The shop is situated at Bajaji Road, Nagar Palika Ward No. 7, Deoria.