SHIV DUTT SINGH Vs. RAM DASS

JUDGEMENT

(1.) This is a plaintiffs appeal against the judgment and decree dated 27-4-1971 passed by the 1st Addl. Civil Judge, Meerut.

(2.) Briefly stated the facts are that the plaintiff is the owner of the disputed shop and the defendant-respondent was its tenant on a rent of Rs. 5 per month. This accommodation was governed by the provisions of U. P. Act No. 3 of 1947. The plaintiff-appellant filed that suit for the recovery of Rs. 172 as arrears of rent from 1-8-1966 to 16-61969 and for pen-dente lite and future damages amounting to Rs. 6.33 up to 30-7-1969. He had also prayed for ejectment of the defendant from the disputed shop.

(3.) The simple allegations were that the defendant was in arrears of rent from 1-8-1966 to 30-4-1969 and he did not pay it in spite of service of notice of demand and ejectment on 17-5-1969