RICH CAPITAL AND FINANCIAL SERVICES LTD Vs. LAKSHMI CHAND AGARWAL

JUDGEMENT

(1.) PRAKASH Krishna, J. Raising two questions, the present revision under Section 25 of Provincial Small Causes Courts Act, has been filed by the tenant against the judgment and decree dated 7-5-2003 passed by the Additional District Judge (Court No. 3), Kanpur Nagar, in SCC Suit No. 15 of 1998, under Section 25 of Provincial Small Causes Courts Act. The Suit has been decreed for recovery of arrears of rent and ejectment.

(2.) SRI Lakshmi Chandra Agarwal, was the owner and landlord of Premises No. 3/105 Vishnupuri, Kanpur and the defendant, who is applicant in above revision, was tenant of ground floor of the aforesaid premises. The tenanted accommodation consists of one covered hall including two toilets and urinals having floor area of 3320 Sq. ft. and was let out on a monthly rent of Rs. 20,000. The relationship of landlord and tenant between the parties is not in dispute.

(3.) THE Judge Small Causes Court has decreed the suit in toto by its judgment dated 7-5-2003 which is under challenge in the present revision.