BHARTIYA LOK SURAKSHA SANSTHAN Vs. AJAI PRATAP& ANR

JUDGEMENT

(1.) CM No. 1063/2015

(2.) I have heard the learned counsel for the appellants.

(3.) THE only question which is formulated by the learned counsel for the appellants is that the Civil Court does not have jurisdiction to try and decide the matter with regard to the eviction of the present appellants. It has been contended that the rate of rent of the appellants/defendants in respect of the tenanted premises was only Rs.1,000/ - per month while as the trial court has taken the monthly rate of rent as Rs.5,000/ - and thus has fallen into error. Accordingly it is contended that this is a substantial question of law which arises for consideration before this Court.