HARVINDER SINGH Vs. BHAGWANT SINGH AND ANR.

JUDGEMENT

(1.) HEARD Sri Jagdish Prasad, Counsel for the revisionists and Mohd. Azam, Counsel for the respondents. By the present revision filed under section 25 of the Provincial Small Causes Courts Act, 1887, the revisionists has prayed for setting aside the order date 26th November, 2002 passed by the Additional District Judge/F.T.C, Kanpur, District Udham Singh Nagar in Small Cause Case No. 2 of 2002.

(2.) BRIEFLY stated, the plaintiff -revisionists has filed Small Cause Case being Small Cause Case No. 2 of 2002 stating therein that the defendant No. 1 Bhagwant Singh is tenant at the rate of Rs. 1,200/ - per month since 1991 apart from house tax and water tax. It was stated that the building in dispute was constructed in the year, 1988 -1989 and for the first time the house tax was imposed in the year, 1993 -1994 and as such the provisions of U.P. Act No. 13 of 1972 are not applicable to the building in dispute.

(3.) SO far as the relief clause is concerned, the plaintiff has claimed, the relief to the following effect: