JAIVEER SHARMA Vs. SABA ARA

JUDGEMENT

(1.) Heard Shri Rahul Sahai, learned counsel for the revisionist - defendant and Mohd. Arif, learned counsel for respondent - plaintiff.

(2.) The present SCC revision is directed against the judgement and order dated 30.10.2019 passed by the Additional District Judge, Court No. 13/SCC Judge, Agra in SCC Case No. 01 of 2018; whereby, the the SCC suit filed by the respondent - plaintiff - landlord for recovery of arrears of rent and eviction of the petitioner - defendant - tenant from the property in dispute has been allowed.

(3.) It has been averred that the the respondent - plaintiff - landlord instituted an SCC Suit for payment of arrears of rent, ejectment and mesne profit. The respondent - plaintiff was running a hotel in the name of "Mumtaz Bila". On account of her going to Kuwait, she let out the hotel in question to the revisionists - defendant on 01.03.2016 determining the rate of rent for the first year at Rs. 5 lacs per annum; whereafter, the same was to be paid at the rate of Rs. 50,000/- per month. It is further averred that Rs. 1 lac was paid, in cash, for the first year and remaining Rs. 4 lacs was paid through two separate cheques, of which the said cheques were bounced on 28.10.2016, which was declined to be honoured by the revisionist - tenant.