SHABEERA KHATOON Vs. FATEH MOHD

JUDGEMENT

(1.) Heard counsel for the parties and perused the record.

(2.) This writ petition has been filed challenging the validity and correctness of the order dated 16.10.2004 passed by the Judge Small Causes, Kanpur Nagar in SCC suit no. 125 of 1999 and the order dated 15.12.2006 passed by the District Judge, Kanpur Nagar in SCC Revision No. 80 of 2006 filed under Section 25 of the Provincial Small Causes Courts Act.

(3.) Brief facts of the case are that respondent landlord filed SCC suit no. 125 of 1999, Fateh Mohd. versus Peer Mohd. in the Court of Judge Small Causes, Kanpur Nagar against the petitioners for ejectment from the disputed tenanted portion of residential house no. 102/182, Colonelganj, Kanpur and recovery of arrears of rent and damages.