RAM BABU JAIN Vs. VIRENDRA KUMAR GUPTA

JUDGEMENT

(1.) This is revision under Section 25 of the Provincial Small Cause Courts Act, 1887 against the judgment and decree dated 25.1.2001 passed by the J.S.C.C./IVth Additional District Judge, Aligarh in S.C.C. Suit No. 38 of 1991.

(2.) The premises in dispute In shop No. 1786-B situated within the limits of Nagar Palika, Hathras. The respondents filed the suit for eviction against the revisionist mainly on the ground that the shop was imposed tax for the first time on 1.10.1981. That the suit was filed on 30.5.1991 and therefore. U. P. Act No. 13 of 1972 does not apply to the premises in suit. That the tenancy has been terminated by the notice.

(3.) The revisionist contested the suit alleging that the shop in dispute is an old construction. Previously Jwala Prasad was the tenant of the shop and thereafter, the revisionist is a tenant. That the notice is invalid,