SYED AHMED AMEER Vs. FAIZULLAKHAN

JUDGEMENT

(1.) THIS revision petition is filed against the judgment and Decree of the trial Court dated 13.3.2000 partly decreeing the suit in S.C. No. 3479 of 1999 filed by the Petitioner for recovery of arrears of rent.

(2.) THE Plaintiff filed the suit for recovery of Rs. 24,500/ -. The trial Court held that the tenant is in arrears of rent for 35 months. The rate of rent is Rs. 700/ - per month. Thus, the Plaintiff's claim for recovery of Rs. 24,500/ - was affirmed. However, the trial Court held that the claim for arrears of rent in a sum of Rs. 14,000/ - is barred by Order II, Rule 2 Code of Civil Procedure, which is extracted hereunder: