PAKISTAN INTERNATIONAL AIRLINES Vs. ABASKAR CONSTRUCTIONS PVT LTD

JUDGEMENT

(1.) JURAL relationship between the appellant and the respondent came into existence when a registered lease deed dated 31.12.1996 was executed between the parties under which the respondent let out Flat No.102 in Kailash Building (hereinafter referred to as the Tenanted Premises) to the appellant with retrospective effect from 01.09.1996.

(2.) THE dispute between the parties centers on the clauses of the lease deed which are the appellants obligations under the lease deed and thus we note the said clauses, which are as under:-

(3.) UNDER the registered lease deed dated 31.12.1996, lease rental had to be increased by 21% after the third year and the period of lease being 5 years, on the third year of the lease commencing, the appellant started paying rent enhanced by 21%.