(1.) The above three revisions are at the instance of the tenant, Under Section 25 of the Provincial Small Causes Court Act, against the orders passed by the Judge Small Causes, at the various stages of S.C.C. Suit No. 2 of 1994.
(2.) Smt. Krishna Devi, the land lady instituted the aforesaid S.C.C. Suit No. 2 of 1994 against the tenant who is applicant in the revision for recovery of arrears of rent, damages and ejectment with respect to the premises No. 8/58-E Arya Nagar, Kanpur. The suit was filed on the pleas inter alia that the tenancy of the defendant tenant has been terminated by means of a notice on the ground of default in payment of rent. The defendant tenant failed to pay the rent in spite of service of the notice nor he vacated the disputed premises, hence the suit.
(3.) The suit was contested by the defendant tenant on the pleas inter alia that the amount claimed by the plaintiff is not due and that the requisite deposit has been made by him Under Section 20 (4) of U. P. Act No. 13 of 1972 on the first date of hearing, i.e., 9.2.1994.