MAHBOOB AHMAD Vs. ZULFIQAR ULLAH AND OTHERS

JUDGEMENT

(1.) -This is defendants writ petition against the judgment of 5th Additional District and Sessions Judge Allahabad, dated 17-9-1976, in Civil Revision No. 11 of 1976, Mahboob Ahmad Vs. Zulfiquar Ullah and others and arises out of a suit for arrears of rent and ejectment.

(2.) Necessary facts have been given in the impugned judgment and the parties are not at issue on facts before me.

(3.) The learned counsel for the petitioner had contended before me that both the courts below have patently erred in not giving benefit to the defendant petitioner of the provision of S. 20 (4) of the U. P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972, According to the learned counsel for the petitioner the eviction of the petitioner is patently erroneous and the impugned judgment deserves to be quashed.