Mahendra Dayal, J. - (1.) Heard learned counsel for the parties.
(2.) The petitioner being aggrieved by the judgment and order dated 07.08.2014 passed by the Additional District Judge, Court No.3, Lucknow dismissing the S.C.C. Revision No.106 of 2013 and judgment and order dated 24.09.2013 passed by the Additional Judge Small Causes Court, Lucknow in SCC Suit No.94 of 2012 decreeing the SCC Suit with cost, has filed this writ petition.
(3.) The opposite party no.3 being the landlord of House NO.51/60 situate at Mohalla Udaiganj Road Tipurwa (Ahta Turab Khan) Thana Husainganj, Lucknow filed a suit for arrears of rent and ejectment against the petitioner with the allegations that the petitioner was tenant in the aforesaid house @ Rs. 500/- per month and he did not pay the rent w.e.f. 01.01.2005 till 31.05.2012. Thereafter, the opposite party no.3 issued a notice to the petitioner terminating his tenancy and requiring him to vacate the house under tenancy on the expiry of 30 days from the date of service of notice. The petitioner contested the case, but the learned Additional Judge Small Causes Court recorded a finding that the petitioner has committed default in making the payment of rent and as such he is liable to be vacated from the premises in question. While passing the impugned judgment, the learned Additional Judge Small Causes Court directed the petitioner to vacate the premises in question within sixty days and also pay the arrears of rent and damages @ Rs. 200/- per month.;