- (1.) Heard learned counsel for the revisionist.
(2.) The revision has been filed against the judgment and order of the court below dated 18.9.2015 passed by the Additional District Judge Court no. 2 District Pilibhit in J.S.C.C. Suit No. 18 of 2012.
(3.) The suit was filed by the landlord from the property in dispute on the ground that the shop in question is under the tenancy of the defendant to the revisionist @ Rs. 2300/- per month; the Act of 13 of 1972 is not applicable; since September 2008 rent has not been paid by the tenant; and that the registered notice dated 31.8.2012 was sent to the tenant terminating the tenancy of the tenant and demanding possession and the arrears of rent from September 2008 to August 2012 being Rs. 1,10,400/- which was refused by the tenant and thus there is sufficient service of such notice and consequently his tenancy stood terminated..;