STATE BANK OF INDIA Vs. SARLA AGARWAL

JUDGEMENT

(1.) Heard Sri Satish Chaturvedi, learned counsel for the revisionist and Sri K.M. Garg, learned counsel for the respondents.

(2.) Present revision has been preferred against the judgment and order dated 30.10.2014 passed by the Additional District Judge/Special Judge E.C. Act, Pilibhit in S.C.C. No. 13 of 2010.

(3.) The case of the revisionist is that the revisionist, which is the Bank entered into a lease deed with the respondents, copy of which has been filed as annexure-1 to the affidavit, which was initially for a period of five years with the condition that after expiry of the initial term, the same was extendable for two further period of five year term each on the same terms and conditions subject to enhancement of 25% rent at the time of each renewal, provided due notice thereof is given three months prior to expiry of said term to the lessor or left at his last known address and reference in this regard has been drawn to clause-2 of the said lease deed.