- (1.) This civil revision is preferred against the order dated 31.5.2007 passed by learned Judge Small Causes Court/Upper District Judge, Court No.4 (F.T.C.), J.P. Nagar in Suit No.3 of 2002 (Smt. Mithlesh and others vs. Shaukeen) decreeing the suit of the plaintiff.
(2.) The brief facts, which give rise to this revision are that:- The plaintiffs-respondents (hereinafter referred to as "respondents") filed a suit against defendant-revisionist (hereinafter referred to as "revisionist"). The suit was registered as Suit No.3 of 2002 and was transferred to the Court of Judge Small Causes/Upper District Judge (F.T.C.).
(3.) The respondent's case in brief are that : The respondent was owner and landlord of property in dispute and earlier Shri Jai Kishan Singhal was the owner and landlord of house in suit, who remained owner and landlord during his life time and after his death, the respondents are his legal heirs and they became landlord and owner of the property in dispute. The house in question was let out to the revisionist at the rate of Rs.1000/- per month and revisionist was continuously paying the rent to father of respondents and after his death to the respondents.;