Pankaj Mital, J. - (1.) The dispute is about premises of house no. K-54/58 Mohalla Dara Nagar Ward-Kotwali, Varanasi.
(2.) One Panna Lal, predecessor in interest of the contesting respondents no. 2 to 12 was the owner and landlord of the said house who had let it out to the father in law of the petitioner Harihar Nath Mishra, son of Badri Narain Mishra.
(3.) Salik Ram and Girdhari Lal, the two sons of Panna Lal after his death sent a notice dated 22.4.1985 of demand of rent and determination of tenancy to the petitioner alleging that he had not paid rent since 1.10.1980 till the date of notice therefore rent of 54 months @ Rs. 30/- amounting to Rs. 1,620/- and water tax of Rs. 902.70 paise, total amounting to Rs. 2,522.70 paise is due and payable.;