B. Dayal, J. - (1.) These are two connected revisions relating to the amount spent by the tenant on repairs of the building. Both these revisions are between the same parties and relate to repairs of the same building but for different periods. Civil Revision No. 1084 of 1960 arises out of a Small Cause Court suit filed by the landlord for arrears of rent. A defence was raised in that suit that certain repairs had been done which the landlord was bound to make under Sec. 7-E of the U.P. (Temporary) Control of Rent and Eviction Act (hereinafter referred to as the Act) and the tenant was entitled to deduction of the same. This defence was repelled and the suit was decreed. Against that decree a revision was filed before the District Judge after a very long time, and the learned District Judge rejected the revision on the ground of delay without going into the merits of the case. Against that order this revision has been filed. The other revision No. 616 of 1960 arises out of an application on the ground of arrears of rent under Sec. 7-B of the Act. In that case also the same defence about the repairs of the building was raised and has been repelled by the trial court as well as by the appellate court on appeal. This revision is filed against the appellate order dismissing the appeal in a proceeding under Sec. 7-B of the Act.
(2.) Both these revisions therefore raise the same question of law regarding interpretation of Sec. 7-E of the Mt.
(3.) Sec. 7-E of the Act is divided into 8 sub-sections. The first sub-section of the section relates to the liability of the landlord. Sub-Sec. (2) merely clarified the position with regard to annual white-washing re-colouring and periodical repairs, This sub-Sec. (2) by itself is merely an explanatory section and does not create rights. Sub-Sec. (3) of the section is a procedural section which gives a right to the tenant to give notice and spend money over the kinds of repairs mentioned in sub-Sec. (2) thereof. Sub-Sec. (4) gives power to the tenant to go to the Munsif and ask for an order directing the landlord to make re-pairs other than those mentioned in sub-Sec. (3) Sub-Secs. (5) and (6) of the section relate to procedures to be followed by the Munsif if an application under sub-Sec. (4) is made. Sub-Sec. (7) places restriction on the power of the Munsif to pass orders and sub-Sec. (8) relates to appeals. Sub-Sec. (1) therefore is the only sub-section which defines respective rights and liabilities of the landlord and ten-ant. This sub-section is as follows:- "7-E (1). Every landlord shall be bound to keep the accommodation in the occupation of a tenant wind-proof and water-proof and to carry out other repairs which he is bound to make by law, contract or custom." This sub-Sec. (1) therefore clearly. divides the repairs into two kinds. The first kind of repairs are such repairs which are intended to keep the accommodation wind-proof and water-proof, These repairs the landlord is bound to do irrespective of any other law, contract or custom, while "other repairs" the landlord has been directed to do only when he is bound to do them by any law, contract or custom.;