- (1.) This revision is against the judgment and decree dated 21.2.1986 in Suit No. 147 of 1971 of the Court of IInd Addl. District Judge, Allahabad (as Judge of Small Causes).
(2.) Learned Counsel for the revisionist mainly raised two contentions.
(3.) First contention is relating to the decision in the impugned judgment and decree on issue No. 2. The issue No. 2, as raised, is "whether the notice served by the Plaintiff is a valid notice - In the judgment, it has been found that the Plaintiff has based his claim of the suit not only on the notice dated 9.8.1971 referred to in the plaint, but also on previous several notices and that of a subsequent notice dated 11.6.1971. It has further been held that the cause of suit is based on subsequent notice which has not been given before the suit was filed, the entire suit is liable to fail, and under the circumstances, the learned Judge found that the notice to quit and demand is invalid and issue has been decided against the Plaintiff.;