RAVINDRA KUMAR Vs. NAWAB SHER

JUDGEMENT

(1.) Heard Sri Swapnil Kumar, learned counsel for the petitioner and Sri B.R.Singh, learned counsel for the respondent.

(2.) The plaintiff/respondent instituted SCC Suit No.3 of 1995 against defendant/petitioner for arrears of rent and eviction on the basis of notice dated 1.12.1994 by which the tenancy was said to have been terminated. The suit was decreed by the court of first instance vide judgment and order dated 29.2.2000 and the revision of the defendant/petitioner against the same was dismissed vide judgment and order dated 31.3.2008. The above two judgments and orders have been assailed by the defendant/petitioner in the above petition.

(3.) The only ground for attacking the impugned judgments is that the plaintiff/respondent had not proved the notice terminating the tenancy and, as such, the suit could not have been decreed.