PUNCHIP ASSOCIATES P. LTD. Vs. S. RAJDEV SINGH

JUDGEMENT

(1.) This appeal is directed against the judgment and order dated 19.09.2007 passed a learned Single Judge of this Court in CS(OS) No. 2842/1995. The Plaintiffs (the Respondent Nos. 1 to 4 herein) in the said suit had sought recovery of possession from the Defendants (the Appellant Nos. 1 to 4 and Respondent No. 5 herein) in respect of the first floor of the premises bearing No. G-72, Connaught Circus, New Delhi, (hereinafter referred to as "the suit property?) which belonged to the Respondent Nos. 1 to 4 who had by a lease deed dated 18.09.1986, which was duly registered on 20.09.1986, leased the suit property to the Appellant No. 1 on a monthly rent of Rs. 189.05. At the outset, it may be mentioned that the entire case revolves around the interpretation of the said lease deed.

(2.) On the pleadings of the parties, the following four issues were framed by the learned Single Judge by an order dated 27.02.2007:

(3.) By virtue of the impugned judgment, the learned Single Judge decided all the issues in favour of the Plaintiffs (Respondent Nos. 1 to 4 herein) and against the Defendants (the Appellant Nos. 1 to 4 and Respondent No. 5 herein) and as a consequence thereof passed a decree for possession in favour of the Plaintiffs (Respondent Nos. 1 to 4 herein) and against the Defendants (the Appellant Nos. 1 to 4 and Respondent No. 5 herein) in respect of the suit property. A decree for costs was also passed in favour of the said Respondent Nos. 1 to 4.