Rakesh Tiwari, J. - (1.) Heard counsel for the parties and perused the record.
(2.) Brief facts of the case are that the petitioner is tenant of a room in house No. A-34/84 Teliani Varanasi on monthly rent of Rs. 30/-. When the landlord asked him to vacate the accommodation the petitioner filed Suit No. 1335 of 1993 before the Court below for injunction against the respondent landlords and also started depositing the rent in Court under Section 30 of U.P. Act No. 13 of 1972. Thereafter the landlords transferred the house to Parvati Devi and Kalawati Devi on 5.11.93 who later on transferred the same to opposite party No. 1 Gyanti Devi on 18.8.98.
(3.) The erstwhile landlord made the aforesaid transfer to opposite party No. 3, Smt. Gyanti Devi without intimation to the petitioner who neither gave any notice to the petitioner-tenant that she has become the landlord nor demanded any rent, which was being deposited in the Court.;