Pathak, C. J. - (1.) Special leave granted.
(2.) This tenant's appeal by special leave arises out of a suit for ejectment and recovery of arrears of rent and damages.
(3.) The suit was brought by the respondents who claimed that a shop owned by them had been let to the appellant, that the appellant had fallen in arrears of rent from 1 February, 1968 and had not paid the arrears, notwithstanding a notice of demand dated 8 January, 1975 served on the appellant. The suit was decreed ex parte by the trial Court and the decree was set aside by the first Appellate Court. In Writ Petition before the High Court, it was urged on behalf of the appellant that the appellant had deposited the arrears of rent under sub-s. (4) of S. 20 of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, and that therefore the Court should have made an order relieving the appellant against his liability for eviction on the ground of arrears of rent. The High Court noted that the suit was filed on 12 February, 1975 and as the appellant did not appear on 4 April, 1975, the day fixed in the summons, the suit proceeded ex parte and was decreed. The High Court also noticed that upon subsequent application made by the appellant the ex parte decree was set aside on 24 March, 1977, and on 30 May, 1977, the fresh date not fixed, the appellant made a deposit of Rs. 2,912/-accompanied by an application stating that the said date was the first date of hearing and he was making a deposit of the entire arrears of rent. The appellant first stated that he was not obliged to deposit the entire arrears of rent as they were barred by time. However, the appellant prayed for amendment of his pleadings. On 29 September, 1977, the appellant sought to deposit the time barred arrears also and got the tender passed for that purpose. In pursuance of the tender the amount was deposited on 1 October, 1977. The amendment application was allowed, but when the matter came before the learned First Additional District Judge, he took the view that the appellant had failed to comply with the conditions of sub-s. (4) of S. 20 of the Act. He held that 30 August, 1977 was the date of first hearing in the suit within the meaning of sub-s. (4) of S. 20. He recorded that the parties did not dispute that the time barred arrears claimed by the respondents were also required to be deposited under sub-s. (4) of S. 20. As the time barred arrears had been deposited by the appellant on 1 October, 1977 only, the High Court took the view that the entire arrears of rent had not been deposited on or before the date of first hearing. The High Court declined to go into the further question whether the deposits made by the appellant on 1 October, 1977 ought to relate back to 29 September 1977. In the result the High Court dismissed the Writ Petition.;