GEETA VERMA AND ORS. Vs. MASTER NIHAL BAJPAI

JUDGEMENT

(1.) Heard learned counsels for the parties.

(2.) This is tenants' revision filed against the Judgment and decree dated 01-02-2013 passed by Judge, Small Causes/Additional District Judge, Court No. 3, Lakhimpur Kheri in S.C.C. Suit No. 07 of 2008. By the aforesaid Judgment, the court below has decreed the suit of the landlord-respondent and also directed the revisionists to pay arrears of rent and damages.

(3.) The facts of the case, in brief, are that a shop was taken on rent by the revisionists @ Rs. 700/- p.m. The date of agreement is 30th April,1998, which was for a period of five years. It is admitted that the same is not registered and therefore, it cannot be looked into. Admittedly, the tenancy started from 1st June, 1998. The court below, after considering the evidence at length, found that the provisions of U.P. Urban Buildings(Regulation of Letting, Rent and Eviction) Act,1972 (Rent Control Act,1972) are not applicable, hence, directed eviction of the revisionists-tenants.