VIJAY PRATAP SINGH Vs. S K ANAND

JUDGEMENT

(1.) The present revision has been filed under Section 25 of the Provincial Small Causes Court Act and is directed against the judgment and decree dated 26th October, 2010 passed in S.C.C. Suit No. 67 of 2008.

(2.) The property in dispute is House No. 205/80, Tagore Town, Allahabad which was admittedly let out to the applicant by the plaintiff opposite party herein. There is no dispute between the parties either with regard to relationship of landlord and tenant or with regard to rate of rent. Tenancy was at the rate of Rs.3500/-per month and as such the provisions of U.P. Act No. 13 of 1972 are not applicable.

(3.) Before filing the suit, tenancy of the applicant was terminated by means of notice dated 28th October, 2008 stating that he is in arrears of rent from 15th July, 2008 to 27th September, 2008. Receipt of notice is admitted to the tenant.