- (1.) Heard learned Counsel for the parties.
(2.) This is tenant s writ petition. Original landlady Smt Urmila Gupta since deceased and survived by respondent Nos. 3 to 9 Onkar Nath and Ors. instituted S.C.C Suit No. 106 of 1992 against tenant petitioner for his eviction on the ground of default and material alteration and for recovery of arrears of rent . Rate of rent is Rs. 5/- per month.
(3.) According to the plaint allegation defendant was tenant of one room, however, he constructed an additional room.;