Pankaj Mithal, J. - (1.) Heard Sri Anil Kumar Aditya, learned counsel for the petitioner and Sri A. Kumar Singh, learned counsel for the respondent.
(2.) The respondent as owner and landlord instituted SCC Suit No. 15 of 2007 for arrears of rent and eviction of the petitioner on the ground that he has defaulted in the payment of rent since 1993. The suit was contested by the petitioner on the ground that there is no defalut and that he has paid entire monthly rent upto December 2007.
(3.) The court for first instance vide judgment and order dated 17.12.2013 held that the provisions of U.P. Act No. 13 of 1972 are applicable to the shop in dispute. There is relationship of landlord and tenant between the parties. The rent of the shop is Rs. 150/- per month. It further held that the petitioner has failed to prove that he has tendered or deposited rent @ Rs. 150/- per month after 2005. The aforesaid judgment and order has been affirmed by the revisional court vide judgment and order dated 17.12.2013 and it has been held that as the petitioner has failed to prove that any deposit has been made by him under Section 20(4) of the Act, he is not entitle to avoid the decree of eviction.;