VIVEK KUMAR BIRLA,J. - (1.) Heard learned counsel for the petitioner and Sri Hari Bans Singh, learned counsel appearing for the plaintiff-respondent.
(2.) Present petition has been filed for setting aside the order dated 1.5.2017 passed by the Judge Small Causes Court, Kanpur Nagar in SCC Suit No. 17 of 2017 (Sardar Kulvinder Singh and another v. Sri Narendra Kumar Dutt) as well as the order dated 12.4.2018 passed by the Additional District Judge, Court No. 15, Kanpur Nagar in SCC Revision No. 77 of 2017 (Narendra Kumar Dutt v. Sardar Kulvinder Singh and another) .
(3.) After giving notice dated 4.8.2006 under Section 106 of the Transfer of Property Act the tenancy of the defendant-petitioner was terminated in respect of shop existing in property no. 117/N/55 Kakadeo, Kanpur Nagar. It was alleged that the rate of rent was Rs. 2,565/- and therefore, the provisions of the Act 13 of 1972 are not applicable.;