SURENDRA NATH DUBEY Vs. SHAKUNTALA DEVI

JUDGEMENT

(1.) These two connected civil revisions can be conveniently disposed of by a common judgment.

(2.) Briefly stated the facts giving rise to these revision applications are that on 4th of March, 1976 opposite party Smt. Shakuntala Devi filed a suit against the applicant for ejectment and recovery of Rs. 2978.50 as arrears of rent etc. and future mesne profits calculated at the rate of Rs. 95/per month.

(3.) The plaintiff alleged that the defendant was the tenant of the accommodation in dispute and was liable to pay rent at the rate of Rs. 90/- per month. Over and above this, the defendant had to pay a sum of Rs. 15/- per month towards electricity charges and further a sum of Rs. 5/- per month as water-tax, The defendant was in arrears for the period 1st of October, 1973 to 30th of March, 1975 (the date on which the defendant's tenancy is said to have been determined) and he did not pay the electricity charges for the period 1st of October, 1973 to 27th of September, 1974. Besides this, the water tax for the period 15th of July, 1972 to 30th of March, 1975 was also due against him.