PANKAJ MITHAL, J. - (1.) Heard Sri. Shyam Sunder Tripathi, learned counsel for the petitioner.
(2.) The petitioner is a tenant who is facing proceedings for eviction on the ground of arrears of rent, material alteration etc. In the said proceedings his defence was ordered to be struck off vide order dated 15.12.2016 and this order attained finality as the revision and the writ petition filed against it were also dismissed.
(3.) In the said background, the petitioner moved application 76Ga-2 that he is filing his statement on affidavit in evidence and that the same may be accepted.;