MAHADEO PRASAD Vs. SARVAR JAHAN

JUDGEMENT

(1.) Heard Sri V. Singh, learned counsel for the defendant revisionist. Sri Manish Tandon and Sri S. M. Iqbal Hasan, learned counsel have appeared for the plaintiff respondent.

(2.) The suit of the plaintiff respondent for arrears of rent and eviction of the defendant revisionist from the shop in question has been decreed by the Additional District Judge exercising powers of the Judge of Small Causes Court vide impugned judgment and order dated 11.5.1993.

(3.) The dispute is regarding a shop which was let out in the year 1968 at a rent of Rs.80/- per month with the stipulation that after one year the rent would stand increased to Rs.85/- per month. The plaintiff respondent vide notice dated 15.2.1974 which is said to have been served upon the defendant revisionist on 22.2.1974 determined his tenancy and required him to vacate the said shop on the allegation that he had failed to pay rent for the period 1.6.1972 till the last date of January, 1975.