N.N.Sharma, J. - (1.) This revision is directed against order of Shri O.P. Garg, learned III Additional District Judge, Kanpur in S.C.C. Suit No. 89 of 1982 by which the claim of plaintiffs-respondents was decreed on 21.4.1984 by learned trial Judge while sitting or. Judge Small Cause's side.
(2.) Respondents are admittedly the landlords of premises No. 13/319 B, Civil Lines, Kanpur. A portion of the said premises was initially in tenancy of revisionist on a monthly rent of Rs. 800/- for a period of eleven months. The tenancy commenced from 1st December, 1y77. It was terminable by three months' notice.
(3.) The revisionist continued to hold-over the tenanted accommodation and the rent by mutual agreement was enhanced to Rs. 900/- per month inclusive of house, water and drainage taxes.;