BRAJESH KUMAR SHARMA Vs. VISHNU NARAIN SHUKLA

JUDGEMENT

(1.) THE respondent has filed a suit for eviction on the ground that as per agreement the property in dispute has been let out for the period of five years i.e. on 28.10.1993 which has been expired on 28.10.1998. Before the trial court the petitioner pleaded that the signature has been obtained on a plain stamp paper. However, the signature on the stamp paper and the execution of the agreement have not been denied. The trial court has recorded a categorical finding in this regard and further held that from perusal of the agreement it does not appear that the signature has been obtained on a plain stamp paper but the tenant has put the signature on all the stamp papers. This finding of the trial court is finding of fact.

(2.) IN the end, learned counsel for the revisionist submitted that some reasonable time be allowed to vacate the premises and to pay the arrears of rent.