- (1.) This revision has been filed by the Union Bank of India under Section 25 of the provincial Small Causes Court Act, 1887 against a judgment and order dated 19.5.06 passed by the Additional District Judge, Jaunpur in Small Causes Suit No.3 of 2005.
(2.) The facts of the case are that the Union Bank of India was a tenant in the ground floor of a building situated in Kasba Ram Dayalganj, Jaunpur, which was owned by an erstwhile landlord Shri Vashistha Narain, on a monthly rent of Rs. 440/- per month in respect of which, a lease had been executed between the parties on 22.6.1981, which was valid till 21.6.1986.
(3.) The present plaintiff respondents purchased the tenanted premises on 29.3.1994. Up to the year 1999, the revisionist tenant continued in the premises on a rent of Rs. 440/- per month. In the year 1999, the landlord and tenant sought to enter into an agreement under which, the rent would be charged at Rs. 150/- per square feet from the date of execution of a lease deed, the total of which would come to Rs. 2124/- per month. The communication dated 15.1.99 is on record and in this letter reference is made to the said negotiation.;