M.P. Singh, J. - (1.) DISPUTED premises is D -34/130 Hauz Katora, Varanasi. Respondents No. 3 and 4 are the owners and landlords residing at Calcutta.
(2.) M /s. Ramington Rand of India Ltd. was the tenant. Two rooms of the said premises were let out to it for office purposes on a monthly rent of Rs. 62.50 paise. It did not pay the rent after 1st April, 1977. It committed default in payment of rent for more than four months. Petitioner is the sub -tenant of the company. Notice terminating the tenancy was served on the tenant but the arrears of rent were not paid. Hence the suit was filed. M/s. Remington Rand of India Ltd. was arrayed as Defendant No. 1. The Petitioner who was the sub -tenant was shown as Defendant No. 2.
(3.) DEFENDANT No. 1 did not file any written statement.;