ANJINI DEVI Vs. VST INDUSTRIES LTD

JUDGEMENT

(1.) THESE are cross appeals by Anjini Devi and others i.e. the plaintiffs (landlords) and the defendant (tenant) M/s. VST Industries Ltd. against the judgment and decree dated 6.8.1999.

(2.) THE grievance of the plaintiffs is to the mesne profits awarded by way of damages @ Rs.50.40 per square foot per month as against the claim made for the same to be paid @ Rs.85.00 per square foot per month. The grievance of the tenant is that none were payable.

(3.) THE tenant filed a counter claim seeking specific performance of the renewal clause in the lease deed Ex.P-1.