PRAMOD KUMAR SHARMA Vs. BALVIR SINGH AND ANOTHER

JUDGEMENT

(1.) Supplementary affidavit filed today bringing on record certified copy of the decree, is taken on record. Office will therefore assign regular number to the revision as the defect no. 1 is removed.

(2.) Heard learned counsel for the defendant revisionist and Sri D.S. Pandey for the plaintiff respondents.

(3.) The present revision has been filed against judgement and decree dated 1.2017 passed by the Judge Small Causes Court/ Additional District Judge, Court No. 9, Ghaziabad whereby the plaintiff respondents' suit for arrears of rent and eviction filed against the defendant revisionist has been decreed.