MANOJ MISRA, J. - (1.) Heard Sri P.K. Jain, learned senior counsel assisted by Sri Abu Bakht, for the revisionist and Miss Shalini Goel for the respondent.
(2.) This revision has been filed against the order dated 28.1.2017 passed by Additional District Judge (FTC), Court No. 52, Kanpur Nagar by which the defence of the defendant-revisionist has been struck off under Order 15, Rule 5 CPC on account of not depositing the monthly amount during the pendency of the suit.
(3.) It is not in dispute that neither on the first date of hearing nor during the continuance of the suit any deposit has been made by the revisionist who is admittedly a tenant of the accommodation in dispute at the rate of Rs. 2970/- per month.;