ASHISH DHAWAN Vs. SMT. SIDDHESHWARI DEVI GUPTA

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) This is defendant's revision against the Judgment and decree dated 07-02-2007 passed by the Additional District Judge, Court No. 2, Lucknow, whereby learned Additional District Judge has decreed the S.C.C. Case No. 53 of 1999 of the landlord.

(3.) By the impugned Judgment dated 07-02-2007, the court below has directed the revisionist-defendant to vacate the premises and hand over the possession within a period of one month from the date of delivery of the Judgment. It has further directed him to pay the pending rent and damages/means profits.