KARTAR SINGH Vs. MIRKANA ENGINEERING PVT. LTD

JUDGEMENT

(1.) The case of the petitioner is that the petitioner is owner of a plot measuring 4200 sq. yds. located at Khasra Nos.115 and 116, Jagatpur, Wazirabad Road, Delhi-110084.

(2.) The respondent is the authorized dealer of M/s Tata Motor Limited for passengers vehicles and required space for carrying out its activities such as stockyards/body shop/workshop and as such approached the petitioner to lease out his aforesaid plot for the said purpose.

(3.) A lease deed dated 29th April, 2009 was entered into between the parties. As per the terms and conditions of the said lease deed, there was a lock-in period of three years and no party was entitled to terminate the said lease prior to expiry of the said period of three years. However, the respondent company vacated the leased premises prior to expiry of lock-in period. Therefore, the petitioner became entitled to claim the lease money for the remaining 16 months from the respondent i.e. Rs. 12 lac besides claiming the damage to the property of the petitioner.