GARWARE PAINTS LTD Vs. PREM CHAND GUPTA

JUDGEMENT

(1.) This is a defendants revision directed against the judgment and decree recorded by learned II Addl. District Judge, Ghaziabad in S. C. C. Suit No. 26 of 1981 by which claim of landlords for ejectment, arrears of rent and mesne profits was decreed with costs on 29-5-1982.

(2.) The dispute relating to a part of building No. 48, Nav Yug Market, Ghaziabad. Admittedly plaintiffs Prem Chand Gupta and Harish Chand Gupta who were owners of the disputed premises were the landlords when it was let out on a monthly rent of Rs. 1450/- on 20-7-1979.

(3.) The tenement comprised a basement and one room in the south west portion of the first floor. There is no dispute now on the point that U. P. Urban Buildings (Regulation of Letting. Rent and Eviction) Act, 1972 (U. P. Act No. 13 of 1972) is inapplicable to this building as it was constructed in February 1978.