- (1.) The petitioner-plaintiff (hereinafter 'the plaintiff' is the landlord of a shop in Hindaun City and the respondent-defendant (hereinafter 'the defendant') a tenant.
(2.) The defendant filed a suit for cancellation of the rent-note dated 8.8.2000 qua the said tenanted shop on 6.8.2003. Other disputes with regard to excess payment of rent allegedly extracted from the tenant by the landlord under coercion and for adjustment of amounts so overpaid from rent due as determined by the Court as also for alleged repairs of the tenanted shop occasioned by broadening of the road in the front of the shop were also agitated.
(3.) The landlord on his part filed a suit for eviction against the tenant on 30.8.2003 having served a notice dated 28.6.2003 under section 106 of the Transfer of Property Act, 1882 (hereinafter 'the Act of 1882').;