BADSHAH KHAN Vs. SHREE NARAIN DHARAMSHALA PVT TRUST

JUDGEMENT

(1.) RAKESH Tiwari, J. Heard Counsel for the parties and perused the record.

(2.) THIS is tenant's petition. The case of the petitioner is that the respondents filed S. C. C. Suit No. 49 of 2000 in the Court of Judge Small Causes, Jhansi for eviction of the petitioner-tenant and recovery of rent amount to Rs. 4,647/- on the ground that the Shree Narain Dharamshala Private Trust is a private trust and Sri Magal Sen Chhabra is its trustee. The petitioner is tenant in the first floor of the house belonging to the trust on a monthly rent of Rs. 500/ -. He was in arrears of rent from 1-9-1999 to 30-4- 2000 amounting to Rs. 4,000/- and despite notice dated 8-5-2000 served upon him on 11-5-2000, no rent was paid.

(3.) HOWEVER, restoration application of the petitioner has been rejected vide order dated 30-5-2005.