RAJESH KUMAR Vs. SMT. RAJESH KUMAR

JUDGEMENT

(1.) Heard Sri Diwakar Rai Sharma learned counsel for the petitioner and Sri Tawyab Ahmed Khan learned counsel for the respondent.

(2.) The present petition arises out of a proceeding under Sec. 20 (2) of U.P. Act no.13 of 1972. The eviction suit has been filed on 04.04.1986 on the ground that the defendant had defaulted in payment of rent which was @ Rs.600.00, according to the landlord. The suit had proceeded ex parte on 01.09.1986 after recording satisfaction regarding service of notice upon the defendant.

(3.) So far as the rate of rent is concerned, the dispute between the parties has been decided by judgment and order dated 24.09.1999 and the rate of rent of the disputed suit property was determined as Rs.50.00 per month.