LAWS(RAJ)-2021-12-89

SANTOSH VERMA Vs. GOVIND

Decided On December 06, 2021
SANTOSH VERMA Appellant
V/S
GOVIND Respondents

JUDGEMENT

(1.) This writ petition has been preferred claiming the following reliefs:

(2.) As the pleaded facts would reveal, one Smt. Hukam Kanwar w/o Late Shri Chatur Singh Shaktawat (hereinafter referred to 'as original landlady") let out, on rent, a shop situated outside Surajpole, Opposite Ashok Cinema, National Highway Link Road, Udaipur (in short, 'shop in question") to the present petitioner by executing a rent note dtd. 22/9/1988; in the said rent note, a stipulation was made that in the event of the original landlady requiring vacation of the shop in question, she shall give one month's prior notice in regard thereto to the petitioner-tenant; similarly, in case the petitioner-tenant wishes to vacate the shop in question, she shall also be required to give one month's prior notice thereof to the original landlady.

(3.) The petitioner-tenant, while obtaining the possession of the shop in question gave, through cheque, an amount of Rs.10,000.00as advance security deposit to the original landlady, in pursuance whereto, an agreement was executed by the original landlady in favour of the petitioner-tenant on 22/9/1988 itself.