- (1.) Heard Shri Puneet Agarwal, learned counsel for the petitioners and Shri J.S. Pandey, learned counsel for the respondents.
(2.) This petition is directed against the eviction decree passed by the Court below. The eviction suit was filed on the ground of default in payment of rent and material alteration. A notice dated 15.4.2005 has been served upon the petitioners with the specific contention that the petitioners are tenant of one shop namely Property No.3/65 situated at Chatta Bazaar, Agra at the rent of Rs.130 p.m. besides taxes. The rent since 1.4.2002 and the municipal taxes since 1.1.1996 were due.
(3.) This apart, there are allegations of material alteration on the part of the tenant in the shop in question.;