MURTI DEVI Vs. UOI

JUDGEMENT

(1.) PREDECESSOR in interest of the petitioner was given a temporary lease in respect of land located at adjacent to shop No. 6, West Barron Road, New Delhi, measuring 1592 square feet in the year 1957 on the ground rent @ Rs. 57/- per month. Document dated 23rd July, 1958 was thereafter executed stating, inter alia, that the temporary lessee would pay Rs. 57/- per month as lease rent. No capital amount or premium was paid for the temporary lease

(2.) BY letter dated 30th January, 1965, the predecessor-in-interest of the petitioner was informed that the respondent L and DO was ready and willing to extend the continuation of the temporary lease, subject to satisfaction of the conditions mentioned therein including increase in rent @ Rs. 63. 72 per month and payment of additional security deposit, etc. One of requirements of the said letter was that a registered temporary lease deed would be thereafter executed.

(3.) ADMITTEDLY, the predecessor in interest of the petitioner did not comply with the said letter and did not pay the enhanced ground rent and no temporary lease deed was executed or registered.