SANGEETA CHANDRA,J. - (1.) This petition has been filed by the petitioner/tenant challenging the order dated 18.10.2012 passed by the Judge Small Causes Court, Hathras and the order dated 7.4.2018 passed by the Additional District Judge, Court No. 3, Hathras in SSC Revision No. 12 of 2012 (Moolchandra v. Surjobai Balika Inter College, Kila gate, Hathras .
(2.) Learned counsel for the petitioner has submitted that Surjobai Balika Inter College is the landlord and the petitioner is the tenant of one shop. The landlord filed a SCC Suit No. 1 of 2006 for arrears of rent and for eviction.
(3.) A written statement was filed wherein inadvertently, it has been mentioned that although he was depositing rent to the landlord in its office, no rent receipts were ever received to him. The demand of the landlord for forty months of arrears of rent w.e.f. 1.6.1988 to 31.8.2007 amounting to Rs. 12,515/- was also deposited by the tenant under Section 20(4) of U.P. Act No. 13 of 1972 along with other statutory expenses.;