RAJA RAM Vs. CHANDRA BHAN SINGH

JUDGEMENT

(1.) THIS is a petition under Article 226 of the Constitution of India arising out of proceedings in suit no. 758 of 1984 filed in the court of the Judge Small Causes Court, Kanpur for ejectment and arrears of rent and damages. The suit was filed by Chandra Bhan Singh respondent no. 1 against the petitioner. The petitioner is a tenant of premises no., 109/388, Ram Krishna Nagar, Kanpur. The rate of rent is Rs. 50/- per mensum. The accommodation consists of two rooms. It was let out for the purpose of residential-cum business.

(2.) THE suit was filed on the basis of the ground mentioned in section 20, sub-section (2) sub-clause (c) of U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 (U. P. Act No. 13 of 1972) (hereinafter referred to as the Act). THE ground being that the tenant without the permission of the landlord in writing made material alterations in the property in dispute.

(3.) THE petitioner has now challenged the orders, dated 23rd September, 1985 and 23rd May 1987 by means of the present petition.