JIN KUSHAL EXPORTS Vs. D.J.KHERA (HUF)

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present petition has been filed, challenging the impugned order dated 21st September, 2020, passed by the ADJ-03, South District, Saket Courts, by which the ld. ADJ has held that the Petitioner/Lessee would have to deposit the entire amount due in the following schedule:

(3.) Brief background of this petition is that the Petitioners and the Respondent entered into two agreements i.e. a lease agreement ('lease agreement') and an agreement for services cum furniture hire ('Hire agreement'), on 25th March, 2019, in respect of property bearing no. B-18, Swami Nagar, New Delhi-110017 (hereinafter, "suit premises"). As per the two agreements, the amount payable was Rs.70,000/- per month under the lease for a two year period, and Rs.50,000/- per month, initially for a year, under the Hire agreement, which was to be later increased to Rs 65,000/- per month, for another year. Admittedly, the last payment under the lease agreement was in April, 2020 and under the hire agreement, the last payment was made in February, 2020.