T N BHARGAV Vs. RAJEEV SAREEN

JUDGEMENT

(1.) Heard counsel for the petitioner and perused the record.

(2.) Petitioner tenant has filed this petition challenging the validity and correctness of the judgment and order dated 19.1.2008 passed by Judge, Small Causes Court, Meerut in case no. 30 of 1984 as well as judgment and order dated 18.11.2010 passed in Civil Revision No. 10 of 2008 and 15 of 2008, appended as annexure no. 7 and 21 respectively to the writ petition.

(3.) The respondent landlord instituted SCC case no. 30 of 1984, for arrears of rent and sewer tax as well as eviction of the petitioner from the shop in dispute on the ground that petitioner was the tenant of the shop in question at the rate of Rs. 500/- per month plus sewer tax; that he had paid rent upto January 1984 but has not paid sewer tax; that the accommodation in question is a new construction, to which provisions of U.P. Act No. 13 of 1972 do not apply and that a notice dated 13.3.1984 under section 106 of Transfer of Property Act was given to the tenant terminating his tenancy which was received by him on 15.3.1984 but after expiry of thirty days, he neither delivered possession of the shop in question nor paid the charges of sewer tax. The petitioner tenant contested the case by filing written statement.