GURUSNARAN SHARMA, J. - (1.) DEFENDANT is the appellant. By registered sale deed dated 12.7.1989 (Exhibit 2), plaintiff purchased two and half Kaths land from Sardar Devendra Singh and Sardar Charanjit Singh, bearing Plot No. 5, Mohalla -Madhukam of Ranchi town Holding No. 1/H, within ward No. 11/A of Ranchi Municipal Corporation.
(2.) DEFENDANT was already in occupation of one room (10' x 20') thereof as a tenant from before. Plaintiffs vendor, Sardar Devendra Singh, informed the tenant about the aforesaid transfer and directed him to pay rent from July, 1989 onwards to the plaintiff.
(3.) ACCORDING to the plaintiff, no rent was paid by the defendant from July, 1989, onwards to him and as such on 28.11.1989 he sent notice (Exhibit 1) to the defendant to vacate the suit premises.;