VINEET KUMAR Vs. NEEL HANS GARG

JUDGEMENT

(1.) This revision has been filed against the order dated 14.9.1998 passed by Additional District Judge/Special Judge [E.G. Act). Meerut decreeing the suit flled by the opposite party for eviction and realisation of arrears of rent.

(2.) It is not disputed that the revisionist was tenant of the premises in suit on a monthly rent of Rs. 2,100. Since the rent payable was more than Rs. 2,000. there was no applicability of U. P. Act No. 13 of 1972.

(3.) The defendant contested the suit inter alia, on the ground that the plaintiff was owner and landlord of the premises in suit, but he transferred his rights to the third person and. therefore, he could not prosecute the suit. The defendant did not adduce evidence and allowed the suit to be decided ex parte. the allegation regarding transfer was vague. The plaintiff denied this allegation. The defendant could not file any deed indicating transfer of the property by plaintiff and this plea was rightly rejected by the learned Judge.