GAURI SHANKAR Vs. CHANDRAPAL SINGH

JUDGEMENT

(1.) Heard Sri Pankaj Agarwal, learned counsel for the revisionist and Ms. Akanksha Gaur, learned counsel for the respondent/opposite party.

(2.) The respondent is the owner of a shop which is part of House No.4/569 Badamnagar, Jamapur, City Koil, Aligarh. The respondent/landlord instituted a SCC Suit No.35 of 2015 (Chandrapal Singh Vs. Gauri Shankar) for eviction of revisionist/tenant.

(3.) It is stated in the plaint that revisionist is tenant of shop in question at the rent of Rs.8,000/- per month and he is running business of furniture in the said shop. The revisionist paid the rent to the respondent/landlord till 2013, and thereafter, he stopped paying rent from 2013. A notice dated 27.05.2015 was sent to him by registered post terminating the tenancy and for payment of rent. The revisionist/tenant did not reply to the aforesaid notice. It is also stated that shop in question has been constructed in the year 1996, and first assessment of the shop in question was done by the Nagar Nigam, Aligarh on 01.07.1996, therefore, the provisions of U.P. Rent Control Act No. XIII of 1972 are not applicable in the present case. On the basis of aforesaid pleadings, respondent/landlord prayed for decree of eviction besides recovery of rent and other reliefs.