SURJEET SINGH Vs. ADDITIONAL DISTRICT, JUDGE AND ORS.

JUDGEMENT

(1.) THE Petitioner was a tenant. The opposite party no. 3 is the landlord. He filed a Suit for ejectment on the ground of arrears of rent The U.P. Act No. 13 of 1972 (hereinafter referred to as the Act') was not applicable as the construction was a new one.

(2.) THE Petitioner filed a written statement stating that the U.P. Act no. 13 of 1972 was applicable as it was old construe ion. The money order which was sent to the landlord, was refused so the deposit was made under Section 20(4) of the Act. There was no default and the suit was to be dismissed.

(3.) THE Petitioner filed a revision. Before the revisional Court an application was filed on 49 -1992 by him praying for fifteen days' time to comply with the provisions of Section 114 of the Transfer of Property Act, 1882. He made deposit as well.