- (1.) Heard Sri K.K. Dubey, learned counsel for the petitioner and Sri B.N. Agarwal, learned counsel for the contesting respondent No.1.
(2.) Petitioner is the owner and landlord of house No.1167/16A (Old) present No.1244/3, situate in Gondu Ka Hata, Civil Line, Sipri Bazar, Jhansi.
(3.) Petitioner has purchased the aforesaid house vide sale deed dated 22.4.1992 and had given information of the said purchase to the sitting tenant respondent No.1 vide notice dated 28.5.1992 which was replied on 02.06.1992. Despite the above, respondent No.1 started depositing rent under Section 30 of U.P. Act No.13 of 1972 (hereinafter referred to as the Act) on the ground that there is a bona fide doubt as to the person entitle to receive rent.;