- (1.) Heard counsel for the parties and perused the record.
(2.) Late Ram Prakash Sharma, father of the tenants was tenant of house No. 7 ( old No. 66-A), Qazi Khera, Lal Bungalow, Kanpur (hereinafter referred as the house in dispute) on monthly rent of Rs. 18/-since 1955. It appears that a notice was sent by the Respondents to the Petitioners by registered post through their counsel in which it has been stated that rent from 1.1.1996 to 30.11.1999 i.e. Rs. 846/-is due which has not been paid. The tenants were instructed to pay the aforesaid amount within 30 days from the date of receipt of the notice. This notice is claimed not to have been served upon the tenants.
(3.) Thereafter, SCC Suit No. 33 of 2000 was filed by the Respondents landlords in the court of Judge Small Causes Court, Kanpur for eviction of the tenants from the house in dispute.;