YASIN AND ANOTHER Vs. MURARI LAL

JUDGEMENT

(1.) -Tenants of a shop have preferred this revision under Sec. 25 of the Provincial Small Causes Court Act, 1887 against the judgment and order dated 9.11.2012 of the Small Causes Court decreeing the respondent-landlord's suit for arrears of rent, eviction and damages.

(2.) I heard Sri B.B. Paul, learned counsel for the tenants and Sri Kunal Ravi Singh, learned counsel for the landlord.

(3.) Sri Paul in attacking the order impugned contended that the court below had decreed the suit without framing issues; it had wrongly disbelieved the rent deed dated 26.2.1998 (paper No.39G); the tenants had not defaulted in payment of rent and the evidence regarding sending the rent by money order could not be brought on record in the court below but can be taken on record under Order 41 Rule 27 Civil Procedure Code; and the damages awarded at the rate of Rs. 1000.00 per month is more than the rate of rent.