Sachi Kanta Hazari, J. - (1.) The plaintiff has filed this suit, inter alia, praying for a decree for a sum of Rs. 88,507.85 p. and for other reliefs.
(2.) The plaintiffs ease is that on the basis of a Written Agreement dated 8th April, 1971 made between the plaintiff on the one part and the defendant on the other part, as mentioned in the said Agreement, the plaintiff permitted its extensive office room equipped with bath-room, canteen, lunch room, telephone PBX. intercommunication telephone system, air-conditioning machine, teleprinter service, Telex facilities, cyclostyling machine, accounting machine and other office equipment and furniture along with established organisations with executive staff having specialised qualification and clerical subordinates and watch and ward staff to be made available to the defendant-company for establishment of its office in consideration of the defendants agreeing to pay to the plaintiff a sum of Rs. 21,000/- per month as fees for facilities to be granted to the defendant-company and the said Agreement is is Annexure "A" to the plaint.
(3.) The plaintiffs further case is that the defendant has paid all the dues of the plaintiff upto 30th September, 1975 but failed and neglected to pay such charges as were payable under the said Agreement for the period from October, 1975 to December, 1975 and also some small charges which were incurred on behalf of the defendant in January and March, 1976.;