B.K.RATHI, J. - (1.) THE opposite party filed the suit for eviction and recovery of arrears of rent against the revisionist. The dispute is regarding House No. 24 -E, Bank Road, Katra, Allahabad.
(2.) IN brief, it was alleged that the opposite party is the owner and the landlord of the house in which the revisionist was tenant and the rate of rent was Rs. 500 per month. The house was constructed in the year, 1975 and thereafter it was given on rent and, therefore, U.P. Act No. XIII of 1972 does not apply; that the rent was not paid since July, 1996; that the tenancy has been terminated by the registered notice dated 24 -8 -1998 which was served on 31 -8 -1998. Hence the suit was filed. The revisionist filed the written statement claiming ownership of the house. He denied the tenancy.
(3.) THE trial Court framed necessary issues. The opposite party absented and, therefore, the suit proceeded in his absence and was decreed on the basis of the evidence adduced by the opposite party. No evidence of the revisionist was recorded. Against the decree, the present revision has been preferred under Section 25 of the Provincial Small Cause Courts Act.;