SEEMA YADAV AND OTHERS Vs. GAYATRI KUMAR

JUDGEMENT

(1.) Heard Sri Mohan Yadav, learned Counsel for the revisionists and Sri N.D. Shukla learned Counsel for the respondents.

(2.) This Civil Revision is directed against the Judgment and Decree dated 19.11.2012, passed by Special Judge (E.C.Act)/Additional District Judge, Allahabad in S.C.C. Suit No.28/2003, whereby the suit of the plaintiff- respondent instituted for decree of arrears of rent and ejectment has been decreed against the defendants- revisionists.

(3.) The plaintiff-respondent instituted a S.C.C. Suit No. 28 of 2003, against the defendants- revisionists, praying for a decree of arrears of rent amount to Rs.15,000/- for the period 01.07.2002 to 30.09.2003.