S.D. Agarwal, J. - (1.) THIS petition arises out of a suit No. 1038 of 1975 filed by Smt. Meera Devi against the petitioner for ejectment, arrears of rent and damages. The property in dispute is a shop bearing No. 6/116 -A, situate at Dekhini Gate Taj Ganj, Agra. The rate of rent is Rs. 70 per mensem. The suit was filed on the ground that the petitioner was a defaulter in the payment of rent. It was further alleged that U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act 1972 (U.P. Act No. 13 of 1972 (hereinafter referred to as the Act) is not applicable to the premises in question.
(2.) ON 9th December, 1978 the Judge Small Causes Court decreed the suit. Aggrieved, the petitioner filed Civil Revision No. 285 of 1978 under Section 25 of the Provincial Small Cause Courts Act.
(3.) THE revision was ultimately dismissed by the 3rd Additional District Judge, Agra by his judgment dated 21st March, 1984.;