DEBJYOTI BASU Vs. BHARTIA ELECTRIC STEEL CO. LTD.

JUDGEMENT

(1.) The instant suit was filed by the original Plaintiff praying for mesne profit, damages along with other prayers.

(2.) The plaint case, in nutshell, is that the suit property being the flat no. 14C, located on the 14thfloor of the multistoried building situated at 10 Lord Sinha Road, Kolkata - 700071 was let out to the Defendant no. 1 M/s. Bharatia Electric Steel Company Limited for residential purpose of the executives of the company. The tenancy was initially for a period of three years beginning from 01/08/1977. Initially rent was fixed at Rs.1000.00 per month and Rs.600.00 towards hiring charges of fittings, fixtures as well as towards service charges. It was represented to the original Plaintiff by the Defendant no. 1 that the flat would be used for occupation of one of its manger T. R. Desai. In terms of the letters dtd. 26/07/1985 and 30/07/1985, the Defendant no. 1 informed the original Plaintiff that in case, the said Mr. T. R. Desai leaves the job of the company then tenancy would be surrendered and vacant possession would be handed over.

(3.) Tenancy was extended from time to time and it was last extended upto 31/08/1986. Rent was enhanced to Rs.2000.00 per month along with service charges at a rate of Rs.1000.00 per month with effect from 01/08/1985.