Prakash Krishna, J. - (1.) CHALLENGING the order dated 22.7.2000 passed by the Additional District Judge, Firozabad exercising power of JSCC in SCC Suit No. 18 of 1992, the present revision has been filed under Section 25 of the Provincial Small Causes Court Act at the instance of the plaintiffs.
(2.) THE background facts may be noticed in brief; The plaintiff -applicants instituted the aforesaid suit for recovery of arrears of rent and ejectment against the defendant tenants namely State of U.P., Trade -Tax Commissioner and Trade Tax Officer. It was pleaded that the provisions of U.P. Act No. 13 of 1972 are not applicable. The premises in question was let out on a monthly rent of Rs. 150/ -, which was enhanced by the concerned Court in Case No. 36/90 in a proceeding under Section 21(8) of the said Act to Rs. 2488/ - p.m, w.e.f. 1.3.1988. The defendant tenant has failed to pay the enhanced rent. The tenancy was terminated by means of a registered notice dated 7.1.1992 which was served on the same day.
(3.) THE suit was contested on the pleas inter alia that against the order passed under Section 21(8) of the Act regarding enhancement of the rent to Rs. 2,488/ -, the defendants have preferred an appeal and the matter is under consideration before the Appellate Court.;