Ravi S. Dhavan, J. - (1.) This is a tenant's petition arising out of the jurisdiction of Judge, Small Causes. The landlord had brought a suit consequent upon a notice dated 23-11-1970 to the effect that rent was in arrears and a default having been committed, the tenant was liable to be ejected.
(2.) The tenant resisted the suit with pleas that there was no relationship of landlord and tenant and that there was no arrears as he had deposited with the Court the amount sought by the landlord before the appropriate Court. The Judge, Small Causes dismissed the suit to hold that there was no relationship of landlord and tenant, that there is no default and that the notice was invalid because it used the present tense.
(3.) Learned District Judge in a revision corrected the interpretation of the Judge, Small Causes on the notice and remanded the matter back on three issues before the trial court for a decision afresh. Against this decision of the learned District judge in remanding the matter for decision on the three issues in accordance with law the tenant has filed the present petition. The District Judge has rightly corrected the learned Judge, Small Causes on the matter relating to the interpretation of the notice and declaring the findings on the three issues as perverse.;