REGENT COMPUTRONICS PVT. LTD.

AMIT GUPTA Appellant

V/S

Gulab Chandra Kanodia Respondents

Referred Judgements :-

PANCHDEO NARAIN SRIVASTAVA V. JYOTI SAHAY [REFERRED TO]
ISHAQ @ GAMA AHMAD V. SMT. CHAMPA DEVI [REFERRED TO]
NAGINDAS RAMDAS VS. DALPATRAM ICHHARAM ALIAS BRIJRAM [REFERRED TO]
ESTRALLA RUBBER VS. DASS ESTATE PRIVATE LIMITED [REFERRED TO]
SALEM ADVOCATE BAR ASSOCIATION VS. UNION OF INDIA [REFERRED TO]
BALDEV SINGH VS. MANOHAR SINGH [REFERRED TO]
AJENDRAPRASADJI N PANDE VS. SWAMI KESHAVPRAKESHDASJI N [REFERRED TO]
GAUTAM SARUP VS. LEELA JETLY [REFERRED TO]
VIDYABAI VS. PADMALATHA [REFERRED TO]
SUSHIL KUMAR JAIN VS. MANOJ KUMAR [REFERRED TO]
REVAJEETU BUILDERS AND DEVELOPERS VS. NARAYANASWAMY AND SONS [REFERRED TO]
S. MALLA REDDY VS. FUTURE BUILDERS CO-OPERATIVE HOUSING SOCIETY [REFERRED TO]
STATE OF U.P. VS. ASHOK KUMAR [REFERRED TO]
RAM NIRANJAN KAJARIA VS. SHEO PRAKASH KAJARIA [REFERRED TO]

JUDGEMENT

(1.) Heard Sri Rohan Gupta, learned counsel for the revisionist and Sri Saurabh Srivastava, learned counsel for plaintiff-respondent.

(2.) This revision under Sec. 25 of Provincial Small Cause Courts Act, 1887 arises out of order dtd. 19/10/2021 passed by Additional District and Sessions Judge, Court No. 7, Kanpur Nagar dismissing the amendment application of the defendant-revisionist in S.C.C. Suit No. 132 of 2009 under Order VI, Rule 17 C.P.C.

(3.) Facts in nutshell, are that plaintiff-respondent filed a suit for arrears of rent and ejectment in the court of District Judge, Kanpur Nagar being Suit No. 132 of 2009. It was averred that plaintiff was the owner and landlord of premises No. 32/17, Express Road, Kanpur Nagar, and basement and ground floor of the said premises was let out to defendant-revisionist at monthly rent of Rs.10,000.00, which included Rs.5,000.00 as rent and Rs.5,000.00 towards maintenance charges, since 1/8/2005.

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AMIT GUPTA Vs. GULAB CHANDRA KANODIA

Referred Judgements :-

JUDGEMENT

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