SACHIN KUMAR NARULA AND ANOTHER Vs. RAMESH LAL

JUDGEMENT

(1.) Heard learned counsel for the contesting parties.

(2.) The challenge in the present revision is to an order dated 16 December 2015 passed by the Judge Small Causes Court in terms of which the suit of the plaintiff opposite party for eviction has come to be decreed.

(3.) The suit premises admittedly carried a rent of more than Rs. 2000/- and therefore, the provisions of the U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 did not apply. Additionally, the Court below has gone into the issue of the first assessment and has found that prior to 26 April 1985 no earlier assessment was relied upon or filed on behalf of the defendant revisionist and therefore, this was evidence of the fact that the provisions of the 1972 Act were not applicable.