MUKESH GHAI Vs. RAM GOPAL AGRAWAL

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This revision has been preferred under Section 25 of the Provincial Small Causes Court Act, 1887 against the judgement and order dated 30.01.2013 passed by the Special Judge/Small Causes Court, Jhansi decreeing S.C.C. Suit NO.14 of 2010, Ram Gopal Agarwal v. Mukesh Ghai for the eviction of the defendant revisionist from the house No.G/M-102/370, J.D.A. Colony, Virangana Nagar, District Jhansi.

(3.) The plaintiff respondent instituted the aforesaid suit for the eviction of the defendant revisionist from the said house on the ground that the provisions of U.P. Act No.13 of 1972 are not applicable to it and that the tenancy of the defendant revisionist was determined vide notice dated 108.2010 under Section 106 of the Transfer of Property Act, 1882.