DINKAR VERMA Vs. RAJAN KUMAR GUPTA

JUDGEMENT

(1.) Heard Sri Saurabh Srivastava, learned counsel for the petitioner, and Sri Jayant Kumar, learned counsel for the respondents.

(2.) This petition under Article 227 of the Constitution of India has been filed by the petitioner challenging the judgement and decree dtd. 24/10/2016 passed by the Judge, Small Causes Court, Kanpur Nagar in SCC suit No.43 of 2013 and the judgement and decree dtd. 15/10/2022 passed by the Additional District Judge, Court No.26, Kanpur Nagar in SCC revision No.29 of 2017 whereby the revisional court has dismissed the revision of the petitioner-tenant.

(3.) The respondents-landlord instituted SCC suit No.43 of 2013 contending inter alia that the petitioner is the tenant of the suit premises described in the plaint at Rs.300.00 per month plus 18% interest. It is alleged that the petitioner did not pay the rent from 1/12/2006 to 31/12/2012. The respondent landlord stated that he is not claiming the time-barred rent and is claiming only the rent from the date of the institution of the suit.