GANGU Vs. ALKA ARORA

JUDGEMENT

(1.) Heard Mr. S.K. Srivastava, learned Counsel for the petitioner and Mr. Prakhar Tandon, Advocate appearing on behalf of plaintiff-respondents.

(2.) The petitioner is a tenant and the defendant in S.C.C. Suit No. 350 of 2018, pending before the Judge, Small Cause Court, Kanpur Nagar.

(3.) On an application made by the respondent-landlord under Order XV Rule 5 of the Code of Civil Procedure (for short, 'the CPC'), the learned Judge, Small Cause Court has ordered the petitioner's defence to be struck off on the ground of failure to regularly deposit rent, month by month, with the Trial Court. The order was challenged in a revision preferred to the District Judge of Kanpur Nagar, being Civil Revision No. 91 of 2021. The said revision was heard and dismissed by the Additional District Judge, Court No. 16, Kanpur Nagar.