RAKESH KUMAR SAXENA Vs. SMT. SHRIDEVI AND ANR.

JUDGEMENT

(1.) This writ petition has been filed against the order dated 4.4.2012 passed by the Special Judge (E.C. Act), Mainpuri in SCC Revision No.6 of 2003 upholding the order dated 18.8.2003 passed by the Judge, Small Causes Court/Civil Judge (Junior Division), Mainpuri.

(2.) A suit for arrears of rent and ejectment was filed by the respoindents-landlord which was registered as SCC Suit No.1 of 1999. The trial court, on the basis of material evidence available on record, by order dated 18.8.2003 decreed the suit. Being aggrieved and dissatisfied with the said order, the petitioner filed a SCC Revision No.6 of 2003 which was dismissed. Hence the present writ petition.

(3.) Learned counsel for the petitioner submitted that the petitioner has deposited the entire amount at the first date of hearing, as such, he was entitled for the benefit provided under Sec. 20 (4) of the UP Act No.13 of 1972 (in short "Act").