Sudhir Agarwal, J. - (1.) Heard Sri Rahul Sahai, learned counsel for the petitioner and perused the record.
(2.) The writ petition is directed against the judgment dated 8.11.1994 passed by Vth Additional Munsif Magistrate, Mathura in S.C.C. Suit No.51 of 1984 decreeing the suit for ejectment of petitioner-tenant and recovery of arrears of rent and revisional order dated 30.7.1997 passed by VIth Additional District Judge, Mathura dismissing petitioner's revision.
(3.) Firstly, it is contended that Courts below have erred in law in holding that since there was no denial regarding notice, it would mean that notice was accepted and admitted by the petitioner and non payment of rent thereafter would be deemed to be admission on the part of petitioner and secondly; the petitioner has paid rent to another person and rent receipts were also filed but the same have not been accepted by the Courts below on the ground that rent was not paid to the landlord/owner of the premises in question.;