Sudhir Narain, J. - (1.) This writ petition is directed against the Judgment of the Judge. Small Causes Court dated 30.8.1991 decreeing the suit for recovery of arrears of rent and ejectment against the petitioner and the order of the revisional court dated 21.2.1998 affirming the findings recorded by the trial court.
(2.) Briefly stated the facts are that the land lord-respondent filed suit for recovery of arrears of rent and ejectment with the allegation that the petitioner was a tenant of the disputed accommodation on monthly rent of Rs. 50 besides he was liable to pay Rs. 20 per month as electricity charges and Rs. 7.50 per month towards house and water tax as part of rent. The tenant failed to pay arrears of rent after September, 1982. He gave a notice demanding arrears of rent and terminating the tenancy. The petitioner, after having received It did not comply with the same. The petitioner contested the suit. It was alleged that the rate of rent was Rs. 20 per month. He admitted his liability to pay electricity charges at the rate of Rs. 20 per month as well as water tax and house tax. He denied that he had received any notice. The trial court recorded a finding that the petitioner had received the notice. The rate of rent was Rs. 50 per month and in addition to it Rs. 20 per month as electricity charges and Rs. 7.50 per month towards house and water tax as part of the rent. This finding has been affirmed by the revlsional court.
(3.) The petitioner had also claimed the benefit of provision of Section 20 (4) of the Act. He alleged that he had deposited rent at the rate of Rs. 50 per month on the date of first hearing with interest and the cost of the suit. The petitioner has been denied the benefit of this provision only on the ground that he had not deposited the amount of electricity charges along with the rent.;