Mrs. Sunita Agarwal, J. - (1.) Heard learned counsel for the parties and perused the record.
(2.) An eviction suit has been filed on the ground of default in payment of rent. The suit property as per own case of the landlord is a residential accommodation comprising of four rooms common Latrine/Bathroom, Balcony and a passage situated at the first floor of House no. 31/32, Beldari Mohalla, Kanpur Nagar. It is stated by the landlord in the notice dated 04.12.2010 that the defendant is tenant of the residential premises at the rent of Rs.200/- per month. There is one more accommodation which is in possession of the defendant namely one Godown at the ground floor of the above noted premises.
(3.) In paragraph no.2 of the notice dated 04.12.2010, it is categorically stated that the defendant is tenant of a Godown apart from the residential accommodation, the rent of which is Rs. 65/- per month besides water tax and sewer tax at the rate of Rs.11/- per month.;