CHIRAG GUPTA Vs. RAJEEV GARG

JUDGEMENT

(1.) The defendant-revisionist assails the validity of the judgement rendered by the Judge Small Causes Court on 8 December 2015 decreeing the suit instituted by the plaintiff-respondent. The tenancy is stated to have been created firstly on 1 June 2001 and ultimately came to be extended in the statement of the revisionist for a period of 5 years pursuant to a rent agreement dated 17 March 2011. The plaintiff respondent terminated the tenancy by issuing a notice under Section 106 of the Transfer of Property Act on 16 February 2015 and the suit itself came to be instituted thereafter.

(2.) For the aforesaid reasons, this Court finds no merit in the present revision nor has any manifest error of facts or law been pointed out in the judgment impugned herein. It shall accordingly stand dismissed.

(3.) Learned counsel for the revisionist at the end submitted that considering the fact that the tenancy had continued right from 2004, some reasonable time may be provided to the revisionist to hand over vacant possession.