BABU LAL Vs. BHAGU MAL

JUDGEMENT

(1.) This is a tenant's revision under Sections 25 of the Provincial Small Cause Courts Act against the judgment of the Trial Court decreeing the suit of the plaintiff landlord for ejectment and arrears of rent.

(2.) The plaintiff has come with the allegation that the rent from 1-10-1984 to 31-1-1985 was due and despite the service of demand dated 13-2-1985, which was served on the tenant on 20-5-1985, the defendant had not paid the same and hence the tenant was liable to be ejected:

(3.) The plaintiff's further case was that the rent was Rs. 300 per month and in accordance with the provisions of the Act No. 13 of 1972 the defendant was liable to pay in addition water tax and sewer tax as a part of the rent.