VARUN KUMAR GOEL Vs. MITTHAN LAL JAYANT

JUDGEMENT

(1.) Heard Sri Shesh Kumar, learned counsel for the revisionist and Sri Rahul Mishra, learned counsel for the respondent.

(2.) This is a revision filed against the judgment and order of the Small Cause Court dated 18.4.2013 by which SCC Suit No. 35 of 2011 for ejectment and arrears of rent has been allowed.

(3.) The brief facts are that the plaintiff let out on rent his residential premises no. 26/6 Shastri Nagar, Meerut consisting of three rooms, one varandah, toilet, kitchen and parking area at a monthly rent of Rs. 4500/- in favour of respondent-defendant from October, 2009. The notice dated 20.4.2011 was sent determining the tenancy of the applicant-defendant after the expiry of one month, i.e., 23.5.2011 through registered post, which was received on 24.4.2011. The said notice is said to have been issued under Section 106 of the Transfer of Property Act, 1882 (in short the Act).