INDICA TRAVELS Vs. RAJI SACHDEV

JUDGEMENT

(1.) The appellant before us has been a tenant with respect to Flat No. 103, Akashdeep, 26-A, Barakhamba Road, New Delhi.

(2.) It is not disputed that initially a registered tenancy was created with respect to the said premises for a period of three years. The tenancy in terms of the registered lease was to commence from 1.10.1982, and the lease deed itself provided that the tenancy would come to an end on 30.9.1985.

(3.) The appellant held over the tenancy by a letter of renewal till 1.l0.1988.