ANIL KUMAR JAISWAL Vs. PRITI GUPTA AND OTHERS

JUDGEMENT

(1.) Heard learned counsels for parties.

(2.) These two civil revisions are filed against the same judgment and order dated 04.05.2005 passed by the Judge, Small Cause Court/Additional District and Sessions Judge, Court No.5, Lakhimpur Kheri, both by the tenant and landlord.

(3.) Facts of the case are that Smt. Uma Gupta (deceased), claimed to be landlord of the property in dispute, had filed a suit for eviction against the defendant (Anil Kumar Jaiswal). It was claimed that the tenancy was for Rs.2250/- per month and the provisions of Rent Control Act were not applicable. The tenancy was terminated by giving notice under Section 106 of Transfer of Property Act. Damages at the rate of Rs.3,500/- per month were also claimed from the date of termination of tenancy and also the due rent was demanded.