URMIL TULI Vs. PRAKASH BHELOTIA

JUDGEMENT

(1.) This is a revision filed under Section 25 of the Provincial Small Cause Courts Act, 1887 (Act No. 9 of 1887) by the tenant-defendant against the judgment and decree passed by Judge, Small Causes Court dated 13 January 1989 in SCC Suit No. 4 of 1977, whereby the landlord's suit for the eviction of the defendant-tenant and for the recovery of the rent has been decreed.

(2.) The brief facts of the present matter are enumerated below.

(3.) The respondent is a landlord of shop situated in Begpur Muglani, Belthiya Market, Gorakhpur. The landlord instituted a suit for the arrears of rent and eviction of the revisionist- tenant from the shop in question on the ground that the tenant-revisionist has made default in payment of the rent, the water tax and the house tax. The landlord sought the recovery of the rent of Rs. 3600/- along with 12% interest and a sum of Rs. 4030/- was demanded as water tax and house tax.