JUDGEMENT
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(1.) The premises described as No B 6530114 'B' Block, Connaught Place, New Delhi, was let out by Syed Hamid Ali to Ram Pershad by a lease deed dated 20th August, 1944 on a monthly rent of Rs. 150/-. One of the conditions of the lease was that the tenant could sublet the premises during the continuance of the lease with the written consent of the lessor and that such consent was not to be unreasonably withheld. Later, on 21st August 1947, Syed Hamid Ali further let out four rooms and a verandah on the mezzanine floor to Ram Pershad and the rent was increased to Rs. 205/- p.m. Ram Pershad started a business in the leased premises under the name and style of M/s. Fair Price Shop, watch was a partnership firm consisting of Ram Pershad, his father and brothers.
(2.) On partition of the country in 1947, Syed Hamid Ali migrated to Pakistan and his property vested in the Custodian and the tenant started paying rent to the Custodian.
(3.) In a public auction held on 3rd November 1955, the property in dispute was purchased by Dewan Chaman Lal, Mrs. Dewan Ram Lal, Col Hira Singh Anand and Miss Manjit Kaur. A provisional certificate of transfer was issued in favour of Shri Chaman Lal and others and the tenants in occupation of the premises were directed to attorney to the auction purchasers. In the said document M/s Fair Price Stores was described as the occupant of the premises in question.;
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