NOTICE BY LANDLORD TO TENANT FOR DEMAND OF POSSESSION OF HOUSE AFTER EXPIRY OF LEASE PERIOD
XYZ
Advocate
Date: ………….
Shri …………..
……………….
Sir,
Under instructions from my client Shri ABC s/o ……….. and r/o ………....., owner of the house bearing No.…………., I hereby give you notice that the lease deed dated …………. made between my client of the ONE PART and you on the OTHER PART in respect of premises No. …………….. (hereinafter referred to as demised premises), has expired by efflux of time on the ………….day of ………, 20….. As our client, who is the owner, is no longer interested in continuing with the tenancy, we, at the instance of our client, do hereby give notice that your monthly tenancy, in respect of ………….. (property) shall stand terminated upon expiry of 15 days from the date of receipt of this notice. I hereby call upon you to quit, vacate and deliver quiet and peaceful possession of the demised premises on or before the ……….. day of ………., 20…., failing which my client will file a suit against you for recovery of possession of the demised premises and for damages, which may be sustained by him by reason of your willfully retaining possession thereof and for breach by you of the covenants contained in the lease deed.
Yours faithfully
XYZ
Advocate
Advocate for the said ABC
