Sangeeta Chandra, J. - (1.) This application has been filed by the petitioner challenging the order dated 13.2.2018 passed by the respondent no. 1 and the order dated 29.1.2016 passed by the Judge Small Causes Court, Meerut.
(2.) The facts of the case in brief are that the plaintiff - respondent no. 3 filed SCC Suit No. 44 of 2012 before the Civil Judge, Small Causes Court, Meerut against the petitioner for his eviction from Shop No. 64/1 Subhashpuri Kankar Kheda, Meerut and also claimed Rs. 7186/- as arrears of rent from 1.5.2011 to 25.5.2012 and damages at the rate of Rs. 40/- per day from 26.5.2012 to 28.5.2012.
(3.) The petitioner is a tenant of the plaintiff w.e.f. 23.1.1991 and the provisions of U.P. Act No. 13 of 1972 are not applicable to the shop in question as it was constructed in 1987 and was let out in 1991. The copy of the rent agreement between the tenant and the landlord was filed in which paragraph G refers to the shop in question being constructed in 1987.;