RAMESH KUMAR SINGH Vs. VIRENDRA SINGH

JUDGEMENT

(1.) Since both the revisions have been preferred by the defendant-tenant and the plaintiffs-landlords, respectively, against the judgment and order dtd. 22/8/2012 passed by Judge Small Causes Court/Additional District Judge, Court No.1, Hathras. Therefore, both the revisions are being decided by this common judgement.

(2.) In brief, facts of the case are that Virendra Singh and others are the owner and the landlord of the house in suit in which the opposite partydefendant is a tenant from 1994 @ 1,000/- per month apart from 10 % water and house tax.

(3.) Since the plaintiffs stay out of Hathras for a long time in connection to their job hence their mother Smt. Shanti Devi used to live with minor grand son Raju alias Arvind Kumar. Smt. Shanti Devi died in the year 2001, thereafter plaintiffs are the owner and landlords of the house in Neutral Citation No. - 2022:AHC:221449 question and are entitled to receive the rent. The defendant is a great defaulter in payment of rent and has not paid the rent of the said house since 1/10/1999. When plaintiffs demanded the rent, he preferred false case against the plaintiffs for permanent injunction for unnecessarily harassing the plaintiffs.