SHANTI DEVI Vs. UNITED BANK OF INDIA

JUDGEMENT

(1.) THIS is a suit filed by the plaintiffs/landlords for possession and mesne profits with respect to tenanted premises being the ground floor (1838 sq. ft) and basement (2362 sq. ft.) situated at plot No.84, Nehru Place, New Delhi. The last paid rent for the tenanted premises from March, 1993 was at Rs. 36,458.52/-. The tenancy was terminated by means of a notice dated 9.3.2001 with effect from 1.4.2001. The suit premises were vacated during the pendency of the suit on 10.8.2002. This Court is therefore only called upon to decide the rate of mesne profits payable w.e.f. 1.4.2001 to 10.8.2002.

(2.) IT is not disputed on behalf of the defendant that the notice dated 9.3.2001 was served upon it terminating the tenancy w.e.f. 1.4.2001.

(3.) LEARNED counsel for the plaintiffs has relied upon Ex.P6, and which is a letter written by the defendant bank dated 31.10.1997 annexing therewith its letter dated 27.10.1997. The relevant portion of this letter dated 27.10.1997 reads as under:-