B.D.Agrawal, J. - (1.) This writ petition is directed against the judgment of the III Additional District Judge, Farrukhabad, dated October 14, 1980, under Section 25 of the Provincial Small Causes Court Act.
(2.) Respondent no. 3 brought a suit against the petitioner and the proforma respondents no. 4 and 5 under Section 20 (2) (a) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, (for short the 'Act'). According to the respondent no. 3 - landlord, the rent payable was Rs. 23/- per month. It was contended that despite service of combined notice of demand and ejectment, the tenants had not made payment of the rent nor had they tendered the rent due and, therefore, the default was incurred. The trial court decreed the suit for ejectment, including the relief of recovery of arrears of rent. In revision filed by the petitioner and the other tenants, the same was dismissed on October 14, 1980, by the revisional court being of the view that the rent due was at the rate of Rs. 23/- per month and the same had neither been tendered nor paid within the prescribed period subsequent to the service of combined notice.
(3.) Aggrieved, the petitioner one of the tenants has approached this Court.;