- (1.) HEARD learned counsel for the parties and perused the record.
(2.) THIS civil revision has been filed under Section 25 of the Small Causes Courts Act against the judgment and order dated 27.11.2012 passed by Additional District Judge, Court No. 11, Pratapgarh, by which the application under Order XV Rule 5 C.P.C. has been allowed and the defence of the revisionist has been struck off.
(3.) THE brief facts of the case are that as per his own admission, the revisionist is the tenant of the shop at the rate of Rs. 125/ - per month and the respondents are the landlords. The landlords had issued a notice for arrears of rent on 3.8.2011 which was served on the revisionist on 7.8.2011 in which the rent at the rate of Rs. 1,000/ - was claimed. The suit was filed on 14.9.2011 claiming that the arrears are due since January 2008. The revisionist had filed the written statement on 9.11.2011 stating that the rate of rent was Rs. 125/ - per month and the rent from January 2008 to June 2011 at the rate of Rs. 125 per month has been deposited in Case No. 133 of 2011 under Section 30 of Act No. 13 of 1972.;