RANJANA MISHRA Vs. KAMAL KUMAR

JUDGEMENT

(1.) Heard learned counsel for the revision-applicant.

(2.) By means of present revision, the revision-applicant has assailed the order dated 03.01.2019 passed by III Additional District Judge/Special Judge (D.A.A.), Agra in SCC Case No.66 of 2015 (Kamal Kumar and others Vs. Smt. Ranjana Mishra) whereby the application of the respondents-landlord under Order XV Rule 5 CPC has been allowed and the defence of the revision-applicant has been struck off.

(3.) The respondents-landlord has filed SCC Case No.66 of 2015 (Kamal Kumar and others Vs. Smt. Ranjana Mishra) against the revision-applicant for eviction and arrears of rent on the ground that the revision-applicant is a tenant of a residential building at the rate of Rs.2200/- per month. The revision-applicant has not paid rent from 01.01.2010 and has committed default in payment of rent. It is further stated that notice terminating the tenancy was given on 20.08.2015 which was replied by the revision-applicant on 17.09.2015. The suit has been instituted on 29.09.2015 for decree of eviction and arrears of rent.