ESCOTEL MOBILE COMMUNICATIONS LIMITED Vs. PULUKKOOL RAMANI

JUDGEMENT

(1.) Admit. Following substantial question of law is framed for a decision.

(2.) In view of the decision I propose to take in the second appeal, since the parties had not adduced oral evidence and since copy of relevant documents are given to me for perusal, it is not necessary to call for records of the case.

(3.) It is not disputed that appellant/defendant and respondent/plaintiff executed a lease agreement on 01.08.2000 as per which the suit property belonging to the respondent was entrusted with petitioner for a period often years. The period of lease expired by 30.06.2010. It is admitted that rent fixed was Rs. 5,000/- per month. Respondent received Rs. 75,000/- by way of interest-free security deposit to be returned to the petitioner on successful termination of the lease arrangement. Clause 4(i) of the agreement provided that it is open to the petitioner to terminate the lease on giving three calendar months notice in advance to the respondent.