SATYA PRAKASH GOEL Vs. KAVITA JAIN

JUDGEMENT

(1.) The judgement and order dated 18.05.2016 and the consequential decree thereof passed by the District Judge in exercise of powers of Small Causes Court is for revision at the behest of the defendant.

(2.) The plaintiff-respondent purchased the shop in question no. 1038/6 situate in Mohallah Police Chauki, Meerut Gate Hapur, vide sale deed dated 10.06.2013 from its previous owner Anand Kumar. The defendant-revisionist was in occupation of the said shop from the time of the previous owner. The plaintiff-respondent after purchasing it, instituted a small causes court suit claiming arrears of rent for the period 10.06.2013 to 30.11.2014 alleging that the rent of the shop w.e.f. 10.10.2013 as per the mutual agreement was fixed at Rs. 3,500/- per month and the defendant-revisionist had defaulted in its payment.

(3.) The court below on the basis of agreement of settlement dated 10.10.2013 returned a finding that the rent agreed was Rs. 3,500/- per month and since the defendant-revisionist had not deposited the rent on the said rate, he had defaulted in its payment and is liable for eviction. Thus, the said suit has been decreed.