KUMAUN PLAZA PVT LTD Vs. ARVIND SHARMA

JUDGEMENT

(1.) THE present revision has been filed under Section 25 of Provincial Small Cause Act, challenging the judgment and order dated 31.5.2000 in JSCC Case No. 3 of 1999, Kurhaun Plaza Limited Bajpur Road, Kashipur, District Udham Singh Nagar Vs. Dr. Arvind Sharrha.

(2.) THE facts giving rise to the present revision are that the plaintiff NO.1 Kumaun Plaza Pvt. Ltd; Kashipur is a private limited company of which the applicant NO.2 Sri Anand Gopal Badhwar is the Managing Director. It was stated in the plaint that Kumaun Plaza Pvt. Ltd; is the landlord of the premises, the premises was constructed in the year 1990 and during that period nine shops were constructed. The first assessment according to plaintiff was made by Nagarpalika Kashipur in the year 1991 -92.

(3.) ACCORDING to the plaintiff the defendant opposite party is a tenant at the rate of Rs. 2,100/ - per month. The tenancy according to the plaintiff was started from 19.2.1993 for a period of three years.