RAVI CHADHA Vs. BANK OF MAHARASHTRA

JUDGEMENT

(1.) Suit property is the basement measuring 2298 sq.ft of property bearing no.5/67, W.E.A., Padam Singh Road, Karol Bagh, New Delhi. Plaintiff, the landlord of the suit property had vide registered lease deed dated 01.12.1983 leased out the suit property to the defendant bank for a period of nine years and ten months. Lease was for a fixed period; monthly rent was Rs.14,937/-. The lease expired by efflux of time on 30.9.1993.

(2.) After the expiry of lease, several negotiations orally as also in writing were held interse between the parties for renewal of the lease at the market rate of rent. No material decision was taken. On 25.2.1995 plaintiff terminated/determined the tenancy of the defendant and the called upon him to handover the vacant physical possession of the suit property to him on or before 31.3.1995.

(3.) Whether the plaintiffs are entitled to the arrears of rent/damages as prayed? (OPP)