- (1.) Premises No. 10C, Middleton Row, Calcutta was occupied by a post office run by the appellant since 1965-66. The respondent is the superior lessee(of the premises. The appellant was a montly tenant in respect of the premises under the respondent. The initial rent was Rs. 3625.00 per month. Pursuant to negotiations in 1985, the appellant agreed to enhance the monthly rent of the premises to Rs. 20,000/ - Formal approval was given in writing by the office of the Post Master General, West Bengal on 9th April, 1987. A copy of the letter of approval dated 9th April, 1987 was sent to the Senior Superintendent of Post Office, Central Calcutta by the Office of the Post Master General requesting him to take effective steps for execution of a Lease Deed on behalf of the President of India, incorporating the terms and conditions as recommended by the Circle Fair Rent Assessment Committee in addition to the conditions laid down in the standard lease agreement duly approved by the Ministry of Law, Branch Sectt., Calcutta 700001. Minutes of the Circle Fair Rent Assessment Committee held on 23.02.1987 were also enclosed for necessary action and guidance. The payment of the rent at the enhance rate was to be made subject to execution of the lease Agreement.
(2.) The Lease was executed on 19th October, 1987 the respondent and the appellant. The relevant clauses for the purpose of this judgment are set out :- "The Lessor doth hereby demise to the Lessee the Southern portion of ground floor and first floor measuring 4132.74 sq. ft of premises No. 10C, Middleton Row, Calcutta 700071 together with the proportionate share in the place of land or p whereof they are created and all the easements and appurtenance belonging thereto more particularly described in the schedule below : To hold the said premises unto the lessee for a period of five years commencing from the 1st day of April, 1985 at a monthly rent of Rs. 20,000/--(Rupees Twenty Thousand Only) for each English Calendar month which amount shall cover and include all Government and Municipal Taxes including the Urban Immovable Property Tax and all which taxes shall be payable by the Lessors, such rent to be paid to the Lessor at 1O C, Middleton Row, Calcutta 700001 or such other place as the Lessor may in writing direct, any extra expense to the Lessee thereby entailed being deducted from the amount of such installment of rent and to be paid on or before the fifteenth day of the month following. And further that the Lessee shall have the option of renewing the lease of the said premises for a further term of 5 years on giving notice of such intention to the Lessor at least 3 months before the expiration of the lease hereby granted and the Lessor shall forthwith execute and deliver to the Lessee a renewed and duly registered lease of the said premises for such further term of years at the same rent and under the same conditions as are herein contained excepting only this conditon as to renewal."
(3.) On 29th October, 1987 the appellant paid arrears of rent calculated at Rs. 20,000/- for the period April, 1985 to September, 1987 at the agreed rate. The appellant had been duly paying rent under the lease since that date till 31st March, 1990, when a leter was written by the respondent to the appellant saying that the lease deed dated 19th October, 1987 had expired on 31st March, 1990 and asking for vacant possession (Exhibit E). A formal notice dated 8/12th June, 1990 was served by the respondent's advocate calling upon the appellant to vacate the premises. The appellant did not vacate.;