YOGESH KUMAR Vs. AJAY LUTHRA

JUDGEMENT

(1.) Heard Sri Lok Pal Singh, Counsel for the revisionist and Sri Arvind Vashisth, Counsel for the respondent.

(2.) By the present civil revision filed under Sec. 25 of the Provincial Small Cause Courts, 1887, revisionist has prayed for the eviction of the defendant from the shop situate at 26/2 Size 11X 15' Heera Lal Market, Rishikesh, District Dehradun of which the plaintiff is the landlord and the defendant is a tenant at the rate of Rs. 1,350.00 per month from 1.4.2002 to 28.2.2003 for a period of eleven months.

(3.) According to the revisionist, he has sent a notice on 11.2.2003 for handing over the possession as well as for damages to the extent of Rs. 200.00 per day. The said notice was delivered on 13th Feb., 2003, but the defendant has neither vacated the premises nor paid the arrears of rent and hence, the plaintiff has filed the suit making the following demands from the defendant: ...[VERNACULAR TEXT OMITTED]...