GURUSHARAN SHARMA, J. - (1.) THIS Revision has been filed under Section 14(8) of the Bihar Buildings (Lease, Rent and Eviction) Control Act, 1982 (hereinafter to be referred to as 'the Act'), wherein the defendant has challenged the judgment and decree dated 22-7-2002, passed by the First Subordinate Judge, Ranchi, in Eviction Title Suit No. 6 of 2000, directing the tenant to hand over vacant possession of the suit premises to the landlord.
(2.) THE Branch Office of the United India Insurance Company Limited was located in the ground floor of the building situated over plot Nos. 211/C/1, C11, 214, 13/1, 214, B/2, 213(3), appertaining to Khata No. 11 at Doranda of Ranchi town, bearing Municipal Holding No. 32, having an area measuring more or less 1500 sq. ft. The owner of the aforesaid premises let it out to the defendant at a monthly rental of Rs. 5451/- for a fixed period of five years, commencing from 1-6-1995 and ending on 31-5-2000 by virtue of a registered deed of lease. The tenant was given option for renewal of the lease for another five years, subject to the increase of rent by 25% and on the terms and conditions agreed upon between the parties.
(3.) AS per the aforesaid renewal clause of the lease deed, the tenant did not exercise its option for renewal of the lease by giving notice to the landlord three months prior to its expiry. The lease deed expired on 31-5-2000.;