MUNNI DEVI Vs. RADHA DEVI

JUDGEMENT

(1.) THESE two revisions have been preferred against the judgment of the Judge Small Causes dated 22nd May, 1985. Revision No. 419 of 1985 is by the plaintiff whereas Revision No. 473 of 1985 is by the defendant.

(2.) THE plaintiff alleged that the defendant was the tenant on a monthly rent of Rs. 300/- but as she had fallen in arrears of rent since October 1982 and had failed to pay despite service of notice of demand and termination of tenancy, hence the suit for ejectment, recovery of arrears of rent from October 1982 to June 1983 and for damages. THE suit was contested by the defendant contending that she was not in arrears of rent from October 1982. She pleaded that the rent for the period upto April 1983 had been paid to the plaintiff for which she had not been issued any receipt. THE rent for the month of May 1983 and onwards had been deposited in the court of Munsif under section 30 of U. P. Act XIII of 1972.

(3.) AGGRIEVED by the aforesaid judgment of the court below, the present revision No. 419 of 1985 had been filed by the plaintiff whereas revision No. 473 of 1985 was filed by the defendant.