Manoj Kumar Gupta, J. - (1.) Heard Sri D.P. Singh, learned senior counsel assisted by Sri S. Niranjan for the revisionists (defendants-tenant) and Sri B. N. Agarwal for the plaintiffs-opposite party (landlord).
(2.) The instant revision is directed against the judgement and decree dated 3.5.2010 passed by Judge Small Causes Court in SCC Suit No.1 of 2005 whereby the suit for recovery of arrears of rent and eviction has been decreed and the defendants were granted two months' time to vacate the disputed shop under their tenancy.
(3.) In brief the facts are that Smt. Kanchan Girhotra (since deceased) instituted the suit with the allegation that the defendants were tenant of a shop on a monthly rent of Rs.600/-. They were in arrears of rent since 1.11.1999 and despite service of notice dated 12.9.2003, rent was not paid, consequently they were liable to eviction.;