VIRENDER SINGH Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Appellants in these four appeals are members of the same family who own different portions of property bearing No.1822/1 and 1822/2 Chandni Chowk, Delhi 110006. All of them inducted State Bank of India as a tenant in the respective portion of the property owned by them.

(2.) Bhupendra Singh, the appellant in RFA(OS) 80/2011, had let out an area admeasuring 1820 sq.ft and 315.84 sq.ft. to the Bank. The last agreed rent with respect to the tenanted premises was 50,050/- per month. Said Appellant terminated the tenancy by a notice dated 12.8.1997 under Section 106 of the Transfer of Property Act, 1882. The termination took effect from 5.9.1997. Appellants, Virendra Singh, Pushpa Singh and Rajendra Singh, who have filed RFA(OS) No.79/2011, 81/2011 and 82/2011 respectively, had each let out an area admeasuring 427 sq.ft. to the Bank. The last agreed rent with respect to each of the leased premises was 5,647/- per month. Said Appellants terminated the respective tenancy by separate notices dated 7.10.1997 issued under Section 106 of the Transfer of Property Act, 1882. The termination took effect from 15.11.1997.

(3.) Appellant, Bhupendra Singh filed Applications in September 1998 under Section 19 of the Slum Area (Improvement & Clearance) Act, 1956 ( hereinafter referred to as the Slum Act?) seeking permission to evict the respondent. Before the same could be decided the Bank vacated the leased premises in its possession on 02.09.1999 and thus the said application under the Slum Act became infructuous.