- (1.) -HEARD learned Counsels for the petitioners and contesting respondent.
(2.) SUPPLEMENTARY affidavit filed today is taken on record.
(3.) THE petitioners are tenants of the disputed shop No. B-11 on the first floor situated in Gupta Complex, 161, Nehru Road, Sadar Bazar, Lucknow, on monthly rent of Rs. 660/ -. The tenant was in arrears of rent, which was not deposited since 1. 8. 2001 despite repeated request. The tenancy was consequently terminated by means of registered notice dated 26. 3. 2002 under section 106 Transfer of Property Act. Despite receipt of notice, rent was not tendered hence, the suit was instituted in the Court of Judge, Small Causes.;