RAMDEV YADAV Vs. B K SINGH

JUDGEMENT

(1.) The judgment and order dated 19.5.2016 passed by the Additional Sessions Judge, Gautam Budh Nagar decreeing SCC Suit No. 14 of 2013 (Dr. B.K. Singh Vs. Ramdev Yadav) is the subject matter of revision under Section 25 of the Provincial Small Causes Court Act, 1887 (hereinafter referred to as the Act).

(2.) The dispute is about the first and the second floor portions of the building A-528A, Sector-19 NOIDA, District Gautam Budh Nagar.

(3.) The plaintiff respondent Dr. B.K. Singh claims himself to be the owner and landlord of the said property and alleges that the defendant revisionist Ramdev Yadav is a tenant of the first and second floor at the rent of Rs. 25,000/- and Rs. 21,000/- respectively.