KIDARSONS INDUSTRIES PRIVATE LIMITED Vs. ALLAHABAD BANK

JUDGEMENT

(1.) By this order, I propose to decide the following issue No.4-A ordered to be tried as preliminary issue:

(2.) Plaintiff, claiming ilself to be a tenant of the 4th floor of the building known as "Allahabad Bank Building" (hereinafter referred to as the suit premises) has Filed the present suit for the following reliefs:-

(3.) To appreciate the merits of the controversy, it will be necessary to give brief narrative of the material facts. In 1965, the suit premises were let out to the plaintiff under an unregistered lease deed and the plaintiffs tenancy was renewed from time to time. By the letter dated 29.4.1989, the defendant agreed to renew the plaintiffs tenancy upto 30.11.1998 with the option for further renewal by mutual consent. According to the plaintiff, despite repeated requests, the defendant did not execute the lease deed. On the contrary, the defendant wrongfully terminated the plaintiffs tenancy vide quit notice dated 21.12.1995.