VIJAY SINGH Vs. RAMRATI BAI

JUDGEMENT

(1.) Substituted respondents No.1/1 to 1/3 were issued notices pursuant to Court's order dated 26.7.2012. Seen the office report dated 12.9.2012. Service is deemed sufficient.

(2.) Heard Sri Amit Singh, learned counsel for the petitioner and perused the record.

(3.) The petitioner, admittedly, is a tenant and respondents are landlord of accommodation in question i.e. House No.1, Sinonia Fathak, Barua Sagar, District Jhansi. The landlord issued a notice dated 15/17th March, 1988 to the petitioner-tenant demanding arrears of rent and terminating his tenancy and thereafter filed Small Cause Suit No.43 of 1988 in the Court of Judge Small Cause/Civil Judge, Jhansi for eviction of petitioner-tenant on the ground of default in payment of rent.