M V NARAYANAN Vs. MAHIPAL SHARMA

JUDGEMENT

(1.) This revision under Section 25 of the Provincial Small Cause Courts Act, 1887 (Act No. 9 of 1887) is preferred by the plaintiff/landlord against the judgement and order of the Judge, Small Causes Court, whereby the suit for ejectment, recovery of rent and damages has been dismissed.

(2.) The foundational facts are; the revisionist is a landlord of the House No. B-230, Lohiya Nagar, Ghaziabad. The opposite party took the aforesaid house on rent from landlord w.e.f. 01.05.1999 at the monthly rent of Rs. 2300/- (Rupees two thousand three hundred only). The tenancy was from month to month.

(3.) It is stated that it was agreed that apart from the aforementioned rent the tenant shall also pay the water tax and sewerage tax as per bill raised by the Municipal Corporation, Ghaziabad from time to time. It was also agreed that the tenant will pay the electricity charges directly to the electricity department as per the bills of the said department.