UNION CO OPERATIVE BANK Vs. BABA AMRIK SINGH

JUDGEMENT

(1.) It appears notice on the SLP was not issued but the first respondent entered appearance as a caveator and thus waived notice. The second respondent was impleaded by the order of this Court. After hearing the learned counsel for the parties, leave to appeal is granted.

(2.) This appeal is directed against the order of the High Court of Delhi in sao No. 87 of 1987 dated 13-3-1990. The appellant UCO Bank is the tenant of the premises in question and the first respondent is the landlord.

(3.) The land, upon which the premises in question was subsequently constructed, is the property of Land and Development Office, New Delhi, from whom one Kanwal Sain took it on lease on 23-8-1956. He sold his interest in favour of Mool Chand and Vaisno Das on 24-11-1962. The appellant Bank is said to have obtained from them the premises in question on lease on a monthly rent of Rs 1800 on 10-4-1966. On 10-11-1971 they sold the premises in question to Amrik Singh, the first respondent herein.