STATE BANK OF INDIA Vs. RAJRANI

JUDGEMENT

(1.) Heard learned Counsel for the parties. By means of the present petition, the revisionist is challenging the order dated 18th January, 2011 by which the Court below has directed the revisionist to vacate the premises in question within three months and also directed to pay the arrear of rent as well as damages. The property in dispute was given on lease for the period of ten years on 25th September, 1997, which had expired in the year 2007. It appears that the revisionist has continued in possession thereafter also and paid the rent. The suit was filed for eviction and arrear of rent, which has been decreed by the impugned order.

(2.) I have perused the lease agreement.

(3.) Clause 1(e) provides that after the expiry of the period or any extension thereof, the lessee shall deliver physical possession of the premises to the landlord.