VISHWA GAURAV PANDEY Vs. SANGEETA AGARWAL

JUDGEMENT

(1.) The instant revision has been preferred under Section 25 of the Provincial Small Cause Court Act, 1887 against the judgment and decree dated 11.11.2019 passed in SCC Suit No. 213 of 2014 (Dr. Smt. Sangeeta Agarwal and Another Vs. Vishva Gaurav Pandey) by means of which the suit of the plaintiffs-respondents has been decreed granting the relief of arrears of rent and ejectment by the Court of Special Judge, P.C. Act, Court No. 5, Lucknow acting as Judge Small Cause Court.

(2.) Briefly, the facts giving rise to the instant revision are as under:-

(3.) It was pleaded that the ground floor portion comprising of 3 living rooms, hall, lobby, porch and front open space in House No. 75, Ravindra Palli, Faizabad Road, Lucknow was initially let out to Smt. Garima Pandey, the sister of the defendant. The premises was let out on a monthly rent of Rs. 6,500/- excluding electricity, water tax and other charges. It was also pleaded that with mutual consent the monthly rent was enhanced to Rs. 9,000/- per month.