ABHINAVA UPADHYA,J. - (1.) Heard Sri P.S.Gupta, learned counsel for the petitioner and Sri Swapnil Kumar, learned counsel appearing for the landlord respondent.
(2.) This a writ petition filed against the order of the revisional court dated 15.10.2012 in SCC Civil Revision No.8 of 2008 which revision was filed against the order of the SCC court in SCC suit for arrears of rent and eviction being suit No.56 of 1985 in which the defence of the petitioner was struck off under Order 15, Rule 5 CPC on the ground that on the first date of hearing, the petitioner did not deposit the entire amount nor paid interest and further defaulted in payment of monthly rent. Against the said order a revision was filed and the revisional court also affirmed the order of the trial court.
(3.) Sri P.S. Gupta, learned counsel appearing for the revisionist submits that although there was some delay in depositing the entire rent along with interest but the rent amount was being deposited under section 30 of the U.P.Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 and, therefore, there was no default on his part.;