MAHESH CHANDRA DONIA Vs. ANIL KUMAR SINGHAL

JUDGEMENT

(1.) Heard Sri S.C. Verma and Sri Murtaza Ali on behalf of revisionist and Sri V.K. Agarwal, learned counsel for the respondent.

(2.) The dispute is between the landlord and tenant in relation to Flat No. B-1/103 situated on Ground Floor Sector 17, Vasundhara, Ghaziabad.

(3.) The aforesaid flat was let out by the landlord on 17.07.2008 for a period of 11 months at the rate of Rs. 3,500.00 per month. The landlord determined the tenancy by notice dated 08.10.2010 under Sec. 106 of the Transfer of Property Act. On such determination of tenancy the suit for the eviction of the tenant was filed which has been decreed by the impugned judgement and order dated 05.10.2012 passed by Additional District Judge exercising power of small causes Court.