Devendra Pratap Singh, J. - (1.) Heard learned counsel for the petitioner and perused the record.
(2.) This petition is directed against concurrent orders dated 21.8.2006 and 22.2.2010 by which a suit for eviction and arrears of rent was decreed by both the courts below.
(3.) It appears that the petitioner was a tenant of the disputed premises at a rate of rs.40/- per month and when he defaulted in payment of rent, same was demanded vide notice dated 29.4.2002 for the period 1.2.1984 to 31.3.2002. However, despite replying to the notice, he neither deposited the rent nor vacated the premises forcing him to prefer a S.C.C. Suit no.5 of 2003 before Judge, Small Cause Court for his eviction and arrears of rent.;