BHAGWAN SINGH Vs. LAXMI DEVI

JUDGEMENT

(1.) BOTH the courts below have concurrently found that the petitioner, in his capacity as tenant of the demised premises, was liable to eviction on account of the fact that the tenancy stood validly terminated through the medium of a notice terminating the tenancy. The petitioner, in written statement filed in the trial court, had clearly admitted that the U. P. Urban Buildings (Regulation of Letting, Rent and eviction) Act, 1972 is not applicable. The protection of the rent control legislation not being applicable, the only fact which was to be proved and established by the respondent landlord was about the termination of the tenancy.

(2.) BOTH the courts below have concurrently also found and held that the plea set up by the petitioner that he was the co-owner cannot be believed to be true.

(3.) NO interference is called for. Writ petition is dismissed in limine.