VIRENDRA PRASAD NIGAM Vs. KALIKA SWAROOP

JUDGEMENT

(1.) Present revision has been filed under Section 25, of the Provincial Small Causes Court's Act, by defendant-tenant against the judgment and decree dated 30.5.90 passed by IVth Addl. District Judge. Barabankl, acting as Judge, Small Causes Court, decreeing the plaintiff's suit (S.C.C. No. 3/84), for ejectment of the applicant from shop No. G/1282-A, Mohalla Kanoongoyan, Nawabganj, Barabanki (for short the 'shop in dispute') and for recovery of a sum of Rs. 1,550 as arrears of rent.

(2.) Plaintiff-respondent filed aforesaid suit for ejectment of the defendant-appellant from the shop in dispute and for recovery of amount of arrears of rent, pleading that the shop tn dispute was constructed in the year 1979 and provisions of U. P. Urban Buildings (Regulations of Letting, Rent and Eviction) Act. 1972 (hereinafter called for short "the Act') had no application over the same.

(3.) It was pleaded that shop in dispute was let out to the defendant-applicant on a monthly rent of Rs. 300 and that tenancy of the defendant-applicant was terminated by notice dated 26.3.1984, but the defendant-applicant did not vacate the shop and did not pay the arrears of rent, hence the suit for the relief noted above.