RAKESH KUMAR Vs. VIDHYAWATI SHARMA

JUDGEMENT

(1.) Supplementary affidavit filed today is taken on record.

(2.) Heard counsel for the parties.

(3.) The instant petition is directed against the judgement and decree dated 29.11.2018 passed by the Additional District Judge, Meerut allowing SCC Revision No.27 of 2017, thereby decreeing the suit for recovery of arrears of rent and for eviction instituted by the plaintiff-respondent against the petitioner.