PUNJAB NATIONAL BANK, HEAD OFFICE Vs. AJAY KUMAR

JUDGEMENT

(1.) The appellant has preferred this appeal under Section 96 of Code of Civil Procedure 1908 against the judgment and decree dated 27-8-2015 passed by the Additional District Judge, Janjgir, District Janjgir-Champa (CG) in Civil Suit No. 03-A/2015 wherein the said court passed the decree of eviction of rented premises against the appellants and further decreed for payment of Rs. 15,000/- per month till vacation of the suit premises.

(2.) In the present case, said premise is situated at Khasra No. 253/2 area 1910 sq, situated at village Sivnik, Tashil Champa Janjgir, District Janjgir-Champa. Tenancy was initiated on 2-1-2007 and the period of tenancy was five years which expired on 1-1-201 As the tenancy premise is vacated by the appellants, the only question for consideration in the present appeal is whether the decree for paying Rs. 15,000/- per month as rent from 27-8-2015 is just and legal.

(3.) It is contended on behalf of the appellants that there is extension clause in rent agreement, therefore, the trial Court ought to have granted agreed rent which Rs. 9550/- per month and granting Rs. 15000/- is not proper.