ANIL KUMAR SINGH Vs. SHRI HANUMAN DAS BANSAL

JUDGEMENT

(1.) Rejoinder affidavit filed today, is taken on record.

(2.) Heard Shri C.K. Rai, learned counsel for the tenant-revisionist and Shri Ashish Agrawal, learned counsel appearing for the landlord-opposite party.

(3.) The present revision has been filed against judgment and order dated 31.3.2015 passed by Additional District Judge, Court No. 5/Small Causes Court Act, Ghaziabad in SCC Suit No. 5 of 2012. The SCC Suit No. 5 of 2012 was filed by the landlord on the ground that on 11 months' agreement dated 1.4.2008 executed between the parties, the property hall 60/60 ft. was let out @ Rs. 13,200.00 per month rent and the rent was to be enhanced by 10% to 20% from March, 2009. As such, rent with effect from 1.3.2009 @ Rs. 15,180.00 with an increase of 15% was claimed by the landlord and a sum of Rs. 2,01,300.00 was claimed as arrears of rent. A registered notice under Sec. 106 of the Transfer of Properties Act dated 28.12.2011 was given to the petitioner claiming arrears of rent and terminating the tenancy in question. The court below has framed 10 issues.