(1.) Heard Sri Adnan Ahmad learned counsel for the revisionist, Sri V.N.Singh learned counsel for the respondent and perused the record.
(2.) By means of the present revision; revisionist has challenged the judgment and decree dated 29.5.2012 passed in S.C.C. Suit No.01/2009 (Shakuntala Mishra Vs. Smt. Anita Sonkar) by Small Causes Court/ Additional District Judge, Court No.1, Barabanki.
(3.) Factual matrix of the present case is that in village Nahar Colony Mohan Nagar, City, Pergana and Tehsil Nawabganj, District-Barabanki, a house consisting of one room was given to the tenant/revisionist on tenancy for 11 months by virtue of an agreement dated 1.1.2001 (unregistered) entered between Smt. Shakuntala Misra (the land lady) and Smt. Anita Sonkar. The tenant/revisionist was defaulter as she had not paid the rent as agreed between the parties, therefore, by means of a notice dated 24.12.2008 plaintiff/respondent terminated tenancy and claim damages. For use and occupation of the premises at the rate of Rs.700/- for month.
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