ASHOK KUMAR Vs. PHOOLCHAND SINGH

JUDGEMENT

(1.) Heard Shri R.K. Dubey for the revisionist and Shri Sudhanshu Pandey for the respondent.

(2.) By means of this revision the order of Judge Small Causes dated 19.1.2015 has been challenged which was passed in S.C.C. Suit No. 28 of 2011.

(3.) It is claimed that the property in question which is in the shape of a shop was purchased by the plaintiff on 9.12.2009. The defendant/revisionist was required to pay rent from Jan. 2010 and onwards, but when he failed to pay the rent, a notice dated 12.10.2011 alleged to be under Sec. 106 of the Transfer of Property Act, was served upon the tenant asking for arrears of rent and termination of tenancy. When neither the rent was paid nor possession of the premises was handed over, the plaintiff filed the aforesaid suit for eviction.