RATAN LAL JAISWAL Vs. SUNITA DEVI

JUDGEMENT

(1.) Heard learned counsel for the defendant-revisionist and Mr. Vineet Kumar Singh, learned counsel for the plaintiff-opposite party.

(2.) The present SCC Revision has been filed by the revisionist, under Sec. 25 of the Small Causes Court Act, 1887, challenging the judgment and order dtd. 21/11/2022 passed by the learned Additional District and Session Judge, F.T.C.-2 (under Sec. 14 of the Finance Commissioner), Gorakhpur in SCC Suit No. 2 of 2021 (Sunita Devi v. Ratan Lal Jaiswal).

(3.) The facts as stated in the affidavit are that the plaintiff/Sunita Devi has instituted SCC Suit No. 2 of 2021, in the Court of Judge Small Causes Court Gorakhpur on 19/1/2021, the plaint of the said suit is annexed as annexure-1 to the affidavit. As per the plaint averment, a registered rent agreement dtd. 11/6/2015 was executed between the plaintiff/Sunita Devi and Ratan Lal/defendant for letting out the shop, measuring 10x14 i.e., 140 square feets. The boundaries of the shop have been mentioned in the plaint. As per the registered rent agreement, the monthly rent of the shop was R 6000/-. The term of the rent agreement was from 1/7/2015 to 30/6/2020.