STATE BANK OF PATIALA Vs. RAM LAL GROVER

JUDGEMENT

(1.) A registered lease between the parties had come into existence relating to first floor and second floor of premises No. 39, Shradhanand Marg, G.B. Road, Delhi.

(2.) THE agreed rent was Rs. 4,000/- which was to be paid for a period of five years. The lease agreement between the parties postulated two renewals of lease after first five-year term was over.

(3.) THE appellant did not in writing seek renewal of tenancy in accordance with the terms of the lease deed for the second five year term, a notice of termination of tenancy was sent to the appellant which was received by the appellant. But no reply thereto had been sent by the appellant.