- (1.) This is a revision under section 25 of Provincial Small Causes Court Act against the judgment dated 3rd of September, 2011 passed in SCC Suit No. 49 of 2009 whereby the Court below has decreed the suit for ejectment of the applicant from the premises in question and also for recovery of arrears of rent and damages etc. Heard the learned Counsel for the applicants. Admittedly, the provisions of U.P. Act No. 13 of 1972 are not applicable and as such the rights of the parties are governed by the provisions as contained in the Transfer of Property Act. The tenancy agreement of the applicants has been validly terminated. The learned Counsel for the defendant-bank could not point out any illegality in the notice determining the tenancy.
(2.) At the end, the learned Counsel for the applicant-bank submits that at least one year time may be granted to vacate the disputed premises. He further assured the Court that the applicant-bank is searching an alternative accommodation and it will take sometime.
(3.) I have given careful consideration to the aforesaid submission of the learned Counsel for the applicant-bank with regard to the grant of time to vacate the disputed accommodation.;