- (1.) Heard learned Counsel for the parties.
(2.) This petition by the tenant is directed against a revisional order dated 15.7.2000 by which the revision of the landlord has been allowed setting aside the judgment of the trial court and decreeing the suit for arrears of rent and eviction.
(3.) The respondent landlord instituted a Small Causes Suit No. 2 of 1990 against the petitioner tenant inter alia with the allegation that he was a sitting tenant in the disputed premises at the time of purchase by the landlord on 26.10.1987 through a registered sale deed. Upon purchase the tenant was asked to vacate the premises or to pay Rs. 200/- as rent per month and though the tenant agreed to pay Rs. 150/- and to vacate it within six months, he did not do so forcing him to determine the tenancy vide notice dated 28.12.1989 demanding rent from 26.10.1987 till 26.12.1989 but neither he deposited the rent nor vacated the premises forcing him to file the said suit.;