ANKIT SINGH ALIAS BITTU SINGH Vs. ALOK SINGH

JUDGEMENT

(1.) This revision under Sec. 25 of the Provincial Small Cause Courts Act, 1887 (hereinafter called as "Act of 1887") has been filed assailing the judgment and decree dtd. 2/8/2025 passed by the Additional District and Sessions Judge, Court No.1, Mau in S.C.C. Suit No.3 of 2014 (Alok Singh and others Vs. Ankit Singh).

(2.) Facts, leading to filing of the present revision, are that Alok Singh, Amit Singh and Vivek Singh claiming to be the owner and landlord of two constructed tin sheds situated at Mauza Nassopur, Post- Umapur, Tehsil- Sadar, District- Mau and one mandai and two cement sheds (small) also situated at Mauza Nassopur, Post- Umapur, Tehsil- Sadar, District- Mau. Both the properties have been described in the plaint as 'A' and 'B'.

(3.) According to the plaint, plaintiffs constructed the permanent cement shed and mandai for starting their business in 2008, but due to domestic problems could not commence the business. Both the cement sheds were let out to the defendant-revisionist at a monthly rate of Rs.8,000.00 for starting business of poultry farm. The tenancy was to run on month to month basis.