RAHUL AMEEN KHAN Vs. MOHD KALEEM

JUDGEMENT

(1.) Heard Sri Manish Dev Singh, learned counsel for defendant-revisionist/ tenant and Sri R.U. Ansari along with Sri Rajesh Rai, learned counsels for the plaintiff-respondent/ landlord.

(2.) Briefly stated facts of the present case are that undisputedly the plaintiff-respondent is the owner and the landlord of House No.E-54, G.T.B. Nagar, Kareli Allahabad, who has let out the aforesaid house to the defendant-revisionist in November, 2004 on a monthly rent of Rs.20,000/-. Subsequently, in March, 2005, the ground floor, first floor and second floor of the house was let out to the defendant-revisionist on a monthly rent of Rs.22,250/-. Thereafter, since September, 2008, the defendant-revisionist is continuing as tenant only on the ground floor at a monthly rent of Rs.10,000/-.

(3.) Vide notice dated 06.04.2011, the plaintiff-respondent terminated the tenancy of the defendant-revisionist. The said notice was replied by the defendant-revisionist but he did not vacate the tenanted portion of the disputed house. Consequently, the plaintiff-respondent filed S.C.C. Suit No.35 of 2011, which has been decreed by the impugned judgment dated 26.09.2017 and the decree dated 12.10.2017. Aggrieved with the aforesaid judgment and decree, the defendant-revisionist has filed the present revision under Section 25 of the Provincial Small Cause Court Act, 1887.