PRAHLAD MISHRA Vs. PRABHAT KUMAR JAIN AND ANR.

JUDGEMENT

(1.) Both the aforesaid revisions arise out of different orders but the parties are the same and both the revisions are barred by time, therefore, for the purpose of condonation of delay both the revisions are taken up together and are being decided by a common order.

(2.) SCC Revision No. 91 of 2016 has been filed by the tenant/ revisionist assailing the judgment and decree dated 9.7.2010, passed by the Additional District Jude Court No. 10, Lucknow in SCC Suit No., 39 of 2007, whereby a decree for eviction and recovery of arrears of rent and damages has been passed against the tenant revisionist.

(3.) SCC Revision No. 92 of 2016 has also been filed by the tenant-revisionist against the order dated 20.2.2016, passed by the same court in Civil Misc. Case No. 1-C of 2011, whereby the application filed by the tenant-revisionist under Order 21, Rule 97 CPC has been rejected.