NETWORK LTD Vs. RADHA KISHAN AGARWAL

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) WE are concerned with the fair rental value of property bearing Municipal No.D-2, Local Shopping Centre-II, Vasant Vihar, New Delhi. The period for which the fair market rental has to be determined is 01.05.1998 till 31.10.1998.

(3.) THE agreed rent, as recorded in the lease deed was Rs. 60,000/- p.m. THE agreed lease period was 9 years, with rent to be increased by 15% every 3 years.