PREM KUMAR Vs. GAYATRI DEVI

JUDGEMENT

(1.) Heard Sri S.S. Shukla, learned counsel for the defendant-tenant/revisionist and Sri Jai Prakash Prasad, learned counsel for the plaintiff-landlady/respondent.

(2.) Cause for delay in filing the revision is sufficient. Delay Condonation Application No.409818 of 2014 is allowed. Delay in filing the Revision is condoned.

(3.) Briefly stated facts of the present case are that undisputedly Sri Shankar Lal husband of the plaintiff-landlady was the owner and landlord of the disputed shop situate in the house bearing Municipal No.17/67, Mohalla Sarai Garhi Nai Abadi, By-pass Road, Tehsil Koil, District-Aligarh. He had inducted the defendant/revisionist as tenant in the disputed shop on 28.11.2005. This has been disputed by the defendant-revisionist. His case is that he is not the tenant but his brother Brijesh Kumar is the tenant. The original owner and landlord Sri Shankar Lal died on 20.04.2007. The disputed property was inherited by his wife who is the plaintiff-landlady/respondent. The rent of the disputed shop is Rs.2,440/- per month including Nagar Nigam Taxes.