Rakesh Tiwari, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) The defendant petitioner entered into tenancy of one Meena Devi on 5.4.1971 regarding one shop in property no. 23/99, Loha Mandi Agra @ Rs. 150/- per month and also deposit of Rs. 20,000/- as security money. Thereafter, the shop was purchased by Smt. Vijay Lakshi wife of Sri Sarjeewan Kumar Jain and Vinod Kumar Jain through subsequent sale deed purchased the property in question on the same terms and conditions on which it was rented by Meena Devi to the tenants. Since 1993 the plaintiff respondent and his brother had become owner of the property in question.
(3.) It appears that a notice was issued to the petitioner that the rent had been enhanced and he was required to pay enhanced rent @ Rs. 400/- per month from 1.10.2007.;