ASSOCIATED JOURNAL LIMITED Vs. ICRA LIMITED

JUDGEMENT

(1.) SUIT filed by the respondent and counter-claim filed by the appellant have been disposed of, decreeing respondents suit in sum of Rs. 46,72,500/- together with simple interest @9% per annum with effect from November 27, 1997 till date of payment and dismissing the counter claim filed by the appellant. Hence, the two appeals in our lap.

(2.) THE parties are not at variance on facts and thus we note the admitted facts.

(3.) THE respondent insisted that it was no longer interested in continuing with the lease and informed the appellant that it had moved out to another premises and told the appellant to take vacant possession of the tenanted property and since 7 days had expired after the lease was determined, it should refund Rs. 50,06,250/-.