DINESH KUMAR MAHESHWARI Vs. LAXMI NARAYAN GOEL

JUDGEMENT

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

(2.) This petition has been filed challenging the validity and correctness of the order dated 15.2.2011 passed by Additional District Judge, court No. 4 in SCC revision No. 27 of 2010 Laxmi Narayan Goyal v. Dinesh Kumar Maheshwari.

(3.) Backdrop of the case is that landlord Respondent filed SCC suit No. 6 of 199 Laxmi Narain Goel v. Dinesh Kumar Maheshwari, for eviction of the tenant Petitioner from the shop in dispute and arrears of rent, on the ground that Petitioner was tenant of the shop at the rate of Rs. 350/- per month; that tenant had committed default in payment of rent which was with effect from 1.7.1990 and was not paid by him despite notice dated 16.2.1991. The Petitioner contested the suit by filing written statement.