RAJVEER SINGH Vs. LAXMI DEVI

JUDGEMENT

(1.) THIS revision, filed under Section 25 of Provincial Small Cause Courts Act, 1887, is directed against the judgment and decree dated 21.05.2013, passed by the Judge, Small Cause Court/2nd Additional District Judge, Haridwar, in SCC Suit No. 13 of 2011, whereby the trial court has decreed the suit for eviction of the defendant from the premises (detailed in the plaint) situated near Mastram Gali, Bhopatwala, Haridwar. The trial court has further decreed the suit for arrears of rent amounting Rs. 1,96,482/ - and also for mesne profits @ Rs. 633.33 per day.

(2.) HEARD learned counsel for the parties, and the intervener, and perused the lower court record.

(3.) THE defendant contested the suit before the trial court, and filed his written statement. The defendant admitted that he was tenant of the premises, but disputed the rate of rent. According to the defendant, rate of rent was Rs. 6000/ - per month only. It is further pleaded by the defendant that in fact the owner of the property in suit was not plaintiff (Luxmi Devi) but one Raghuviri Devi.