RAM CHANDRA RUPANA Vs. SWARAJ DEVI AND ORS

JUDGEMENT

(1.) The Petitioner was an employee of the State Bank of Patiala and thus, was permitted as part of his conditions of service to occupy a flat owned by Smt. Swaraj Devi, Respondent No. 1 to occupy the thrid floor of the premises at 10 Navyug Market, Ghaziabad. As the premises in question were leased to the State Bank of Patiala, the Petitioner's status in it was as an employee of the Bank

(2.) Unfortunately, the Petitioner was suspended from service. Ultimately his services were terminated by the Bank and consequently, the Petitioner was on his own, in his occupation of the premises as the Bank would not accept him as it's employee.

(3.) The landlady filed a suit before the Judge Small Causes (District Judge, Ghaziabad) Smt. Swaraj Devi v. State Bank of Patiala and Ram Chandra Rupana. The relief sought in the suit were a decree for possession, arrears of rent and a consequential decree on damages for use and occupation of the premises. A notice under Section 106 of the Transfer of Property Act, by the landlady terminated the tenancy of the Bank and its agents and assignees. The notice was dated 31-12-1982 and the date of expiry of the period under the notice was reckoned as from 31-1-1982.