AIR 2005 SUPREME COURT 1513 ::2004 AIR SCW 7498 ::2004 SCFBRC 402 ::(2004) 2 All RentCas 118 ::2004 (13) SCC 372

Supreme Court Of India

Hon'ble Judge(s): K. G. Balakrishnan, B. N. Srikrishna , JJ

Uttar Pradesh Urban Buildings (Regulation of Letting, Rent and Eviction) Act (13 of 1972) , S.20(2)(a)— Suit for eviction - Ground of arrears of rent - Notice of demand under S. 106 of Transfer of Property Act, 1882 is not required to be sent for seeking eviction. V. Dhanapal Chettiar v. Yesodai Ammal, AIR 1979 SC 1745, Foll. Transfer of Property Act (4 of 1882) , S.106— (Para 4)