CHANDER MOHAN JAIN Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) . This is an application for bringing on record the subsequent events. The application is allowed.

(2.) . This is application for direction to defendant No.1 that the rent of the premises occupied by defendant No.1 bank be paid. The claim in the application is for payment of Rs.1,02,600.00 per month.

(3.) . It is stated in the reply that a part of the roof had collapsed on 13.10.1990, and the building was sealed by the New Delhi Municipal Committee on 05.10.1990, by declaring it to be unsafe. Section 108(e) of the Transfer of Property Act, 1882, has remained unchanged since 1882. If the defendant/ tenant was so minded, it had the option of voiding the lease. It has not done so. So long as the lease has not been voided, the defendant bank is liable to pay the rent.