KAMAL ALIAS KAMAL KUMAR Vs. VINOD KUMAR

JUDGEMENT

(1.) Heard and the judgments rendered by the Courts below perused.

(2.) The learned Counsel for the appellant contended that the appeal is worth being admitted on the substantial questions of law as to whether the acceptance of rent after termination of the tenancy amounts to revival of the tenancy and that the notice terminating the tenancy was defective inasmuch as the tenancy was not terminated by the end of the month.

(3.) In so far as the question about defect in the notice is concerned, the findings of the trial Court are that vide notice Ext. P -1 the tenancy was terminated and the shop in question was to be delivered to the plaintiff/respondent by the appellant/defendant on the close of 30th of June, 2002. The factual position in this regard is not in dispute. Evidently, the period of notice terminated with the close of the month. Thus, the substantial question sought to be raised in this regard is not involved for determination.