S USHA Vs. GENERAL MANAGER SOUTHERN RAILWAY

JUDGEMENT

(1.) THE petitioner entered into an agreement with Southern Railway through its Senior Divisional Commercial Manager, Palghat on 19.09.2006 for lease of advertisement rights for display board at the specified area of 9904 sq.ft at Salem Junction Railway Station. THE period of agreement was for three years, commencing from 24.04.2006.

(2.) IN terms of the agreement, executed between the parties, the petitioner paid a sum of Rs.9,01,265/- (Rupees Nine Lakhs One Thousand Two Hundred and Sixty Five only) by way of demand draft towards licence fee as per terms of the agreement. The licence fee was to be enhanced by 10% every year.

(3.) THE case of the petitioner is that even before the bifurcation, she was asked by the Deputy Station Manager, Commercial to remove advertisement board fixed on the compound wall, to carry out certain civil works. It was made clear at that time that the petitioner can refix the board on completion of civil works.