S T GADRE Vs. BRIJNANDAN SARAN

JUDGEMENT

(1.) This is an application for revision of an order passed by the Second Subordinate Judge of Cawnpore in exercise of Small Cause Court powers.

(2.) On the facts stated the case is a hard one on the applicant for revision, but I have come to the conclusion after hearing the learned Counsel that it is not possible for me to interfere.

(3.) The facts are as follows: The applicant here was the defendant in a suit which was brought for the recovery of arrears of rent. That case was instituted in the Court of the Judge, Small Cause Court of Cawnpore.