RAJ KUMAR Vs. ADDL. DISTT. JUDGE AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition is directed against concurrent judgments dated 10.11.2003 and 29.4.2004 by which the suit for eviction and arrears of rent filed by the respondent landlord has been decreed by both the courts below.

(3.) The respondent landlord instituted a SCC Suit No.10 of 1999 against the petitioner with the allegation that he was a tenant of the disputed shop situated near Mawana Bus Stand in district Meerut @ Rs.,125/- per month apart from electricity and other charges. It was further alleged that the petitioner fell in arrears of rent since Sept. 1998 and despite the service of notice terminating the tenancy on 9.12.1998, neither he tendered the arrears of rent nor vacated the premises. It was further alleged that the U.P. Act No.13 of 1972 (herein after referred to as the 'Act') was not applicable to the premises.