S.U.KHAN, J. - (1.) HEARD learned Counsel for the parties.
(2.) THIS is tenant's writ petition. Landlord respondent No. 3 Munna Lal filed S.C.C. Suit No. 190 of 1986 against tenant petitioner for eviction on the ground of default and for recovery of arrears of rent. Suit was decreed by J.S.C.C., Kanpur Nagar through judgment and decree dated 25.7.1995. Against the said judgment and decree tenant petitioner filed S.C.C. Revision No. 126 of 1995, which was dismissed on 13.12.1996 by IXth A.D.J., Kanpur Nagar, hence this writ petition. Property in dispute is situate in Kanpur Nagar and contains one tin-shed, one kothari and one khaparail on the ground floor. Rent is Rs. 20/- per month.
(3.) TENANT had deposited some rent before Munsif under section 30 of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972 in Misc. Case No. 909/70 of 1978. Rent from 1.1.1978 to 31.12.1985 was deposited under the said case.;