BOLISETTY VIJAYA KUMAR Vs. VADAGAM VENKATA SUBBA RAO

JUDGEMENT

(1.) The defendants in O.S. No.469 of 1999, on the file of the Court of II Additional Junior Civil Judge, Guntur, are the appellants.

(2.) The appellants are the lessees in respect of a non-residential premises belonging to the sole respondent. The lease was granted for 18 years, commencing from 1.1.1981, through a registered lease deed dated 11.2.1981. Initially, the rent was Rs.800/- per month. The lease deed provided for periodical enhancement of rent.

(3.) The respondent issued a notice, dated 6.1.1999, under Section 106 of the Transfer of Property Act, terminating the lease, and requiring the appellants to vacate the premises. The appellants were also notified that if they continued in the premises, even after termination of the lease, they will be under obligation to pay the mesne profits, at the rate of Rs. 15,000/- per month.