SHAKUNTALA SONI Vs. DEVENDRA KUMAR RAWAT

JUDGEMENT

(1.) This civil revision has been preferred by the tenant defendant against the order dtd. 29/5/2012 passed by ADJ, Court No.1, Banda by which the plaintiff's suit was decreed on merit after striking off the written statement of the defendant.

(2.) In brief facts of the case are that revisionist Smt. Shakuntala Soni plaintiff filed an SCC suit in the Court of Judge, SCC Court, Banda on 4/11/2009 for eviction of the defendant tenant from the shop in suit and for realization of rent from 4/11/2006 to 17/12/2006 at the rate of Rs.650.00 per month amounting Rs.958.00 and for damages for use and occupation of the shop in suit since 18/12/2006 to 3/11/2009 at the rate of Rs.22.990 and also for the payment of water tax and house tax at the rate of Rs.84.00 per month each since 4/11/2006 to 3/11/2009 alongwith Rs.500.00 as expenses for notice.

(3.) In brief facts of the case are that the plaintiff is the owner and land-lord of a shop at first floor in Shri Ram Market, Chowk Bazar City Banda in which defendant was the tenant since December, 2004 at the monthly rate of rent of Rs.550.00 as per condition since 2005 the rate of rent became Rs.650.00 per month which had to be increased Rs.100.00 per month after every 5 years.