ANJANI KUMAR,J. - (1.) BY means of present writ petition under Article 226 of the Constitution of India, the petitioners, who are tenants of the accommodation in question, have challenged the order dated 19th May, 2001, passed by the revisional Court in SCC Revision No. 119 of 1999, copy whereof is annexed as Annexure No. 4 to the writ petition, whereby the revisional Court allowed the revision filed by the respondents -landlord against the order dated 30th March, 1999, passed by the Judge, Small Cause Courts by which the trial Court dismissed the suit filed by the respondents -landlord.
(2.) THE facts giving rise to the present writ petition are that the respondents -landlord filed a suit being SCC suit No. 618 of 1993 before the trial Court for arrears of rent and ejectment against the tenants -petitioners on the ground that the tenants are in arrears of rent for mote than four months and further that the tenants have made structural changes in the accommodation in question. The landlord, therefore, served a notice demanding the rent after terminating the tenancy of the tenants. It is further contended that since neither rent was paid, nor the premises has been vacated by the tenants, therefore, the suit was filed. The tenants -petitioners filed its written statement denying the plaint allegations and adduced the evidence. The trial Court after going through the materials evidence on record have dismissed the suit filed by the plaintiff -respondent vide its order dated 30th March, 1999. Aggrieved by the order passed by the trial Court, the plaintiff -landlord filed a revision before the revisional Court being SCC Revision No. 119 of 1999. The revisional Court in paragraph 11 of its judgment have narrated that though the tenants have not paid the rent on demand, but before the first date of hearing the tenants have since deposited a sum of Rs. 700/ - for the purposes of taking the benefit of Section 20 (4) of the U.P. Act No. XIII of 1972 (In short 'the Act'). After recording the aforesaid finding with regard to the benefit of Section 20 (4) of 'the Act', the revisional Court found that this benefit cannot be given to the petitioners -tenant because proviso to Section 20 (4) of 'the Act', which reads as under: 20. Bar of suit for eviction of tenant except on specified grounds. (1) .................. (2) .................. (3) .................. (4) .................. Provided that nothing in this sub -section, shall apply in relation to a tenant who or any member of whose family has built or has otherwise acquired in a vacant state, or has got vacated after aquisition, any residential building in the same city, municipality, notified area or town area.
(3.) THE revisional Court further recorded a finding that on the basis of evidence, it is apparent that one of the member of the tenants' family has acquired a residential house in vacate stage, therefore, the tenants -petitioners are not entitled to the benefit of Section 20 (4) of 'the Act'. The revisional Court, therefore, allowed the revision filed by the respondents -landlord and decreed the suit and the petitioners -tenants were directed to vacate the accommodation in question.;