SMT. SHAYAMA DEVI Vs. BHARAT SEWASRAM SANGH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and perused the record.

(2.) The present petition, under Article 227 of the Constitution of India, has been filed against order dated 16.09.2015 passed in SCC Suit No. 03 of 2009 and the order dated 14.09.2016 passed in SCC Revision No. 13 of 2015.

(3.) A perusal of the record would go to show that SCC Suit No. 03 of 2009 was instituted by the plaintiff-respondent for arrears of rent and eviction against the defendant-petitioner by claiming that the plaintiff was a Society registered for Public Charitable Purposes and it had purchased the accommodation in dispute, vide sale-deed dated 15.04.2006, of which the defendant-petitioner was a tenant at the rate of Rs. 250/- per month. The suit was instituted by alleging that the plaintiff had been defaulter in payment of rent with effect from 15.04.2006 and that a composite notice terminating tenancy and demanding arrears of rent was duly served upon the defendant but, in spite of expiry of the period of notice, neither the arrears of rent was paid nor the premises vacated.