RAJENDRA BABOO Vs. ADDITIONAL DISTRICT JUDGE III BAREILLV

JUDGEMENT

(1.) HEARD learned Counsel for the parties.

(2.) THIS is landlord's writ petition. Property in dispute is a shop. Respondent Nos. 3 and 4 Sri Niwas Gupta and Smt. Raj Kumari wife of Sri Niwas Gupta are tenants of the shop in dispute since 1985. Shop in dispute was let out through registered lease deed dated 20. 3. 1985 for fwe years at the rent of Rs. 500/- per month. The lease deed was registered on 16. 5. 1985.

(3.) LANDLORD petitioner instituted a suit for eviction against the tenants respondents by filing plaint on 17. 12. 1990, which was registered as S. C. C. Suit No. 58 of 1990 before J. S. C. C. , Bareilly. The suit was transferred for disposal before Additional J. S. C. C. , Bareilly. In the written agreement, it was mentioned that the shop in dispute was constructed in the year 1980.