- (1.) Heard Sri H. N. Singh, learned Senior Advocate assisted by Sri Abhishek Dwivedi, learned counsel for the plaintiff - landlady / petitioner and Sri Manish Goyal, learned Senior Advocate assisted by Sri Archit Mehrotra, learned counsel for the defendant - tenant / respondents.
(2.) This writ petition has been filed by the plaintiff - landlady praying to set aside the impugned judgment dated 4. 7. 2016 passed by the Additional District Judge, Court No. 16, Kanpur Nagar and affirm the order dated 13. 2. 2013 in Rent Case No. 22 of 2008 (Smt. Leela Devi Vs. M/s Nav Durga Jewelers and another) passed by the Prescribed Authority / Civil Judge (Senior Division), Kanpur Nagar for eviction of the tenant - respondent from the disputed premises No. 494-A Rastogi Market, Kazi Khera Road, Lal Bunglow, Kanpur Nagar. Facts
(3.) Briefly stated facts of the present case are that undisputedly the plaintiff/ landlady/ petitioner purchased the premises in question bearing Municipal No. 494-A Rastogi Market, Kazikhera Road, Lal Bunglow, Kanpur Nagar by a registered Sale Deed dated 28. 6. 2002. The respondent is an old tenant of the disputed shop in the aforesaid premises at a monthly rent of Rs. 250/- which is governed by the provisions of U. P. Act No. 13 of 1972.;