- (1.) This is another instance where a Chapter XIIIA application has been filed by the plaintiff for eviction of the defendant, on the ground of determination of the lease.
(2.) The plaintiff is Williamson Magor and Company Ltd. The defendant is New India Assurance Company Ltd. I will hereafter refer to them by their names.
(3.) By a lease dated 3rd July, 1970 the predecessor-in-interest of Williamson Magor let out to New India Assurance an area of about 26,080 sq. ft. covering the first and second floors of premises no. 4, Mangoe Lane, Kolkata for a term of 26 years commencing from 1st October, 1968. After expiry of this lease by efflux of time, a fresh agreement was entered into between these parties on 27th June, 1997, purporting to create a further lease for 15 years. This was with effect from 1st October, 1994. It was not registered. I will go into the effects of non-registration later.;