HIMANGNI ENTERPRISES Vs. KAMALJEET SINGH AHLUWALIA

JUDGEMENT

(1.) As these appeals involve almost identical facts and issues and the parties in these appeals being the same, the appeals are being decided through this common order.

(2.) The challenge in these appeals arises from orders, (all) dated May 30, 2020 passed by the Addl. District Judge-07, South-East District, Saket Courts, New Delhi ('ADJ' for short) in the Civil Suit Nos. 8174/2018, 7263/18, 7752/2018, 9213/2018, 6980/2016, 8180/2018, 7137/2018, 7954/2018, 9214/2018, 9216/2018, 7940/2018, 8181/2018, 9215/2018, 7976/2018, 9195/2018, 8176/2018, 6954/2018, 8182/2018, 9194/2018, 8179/2018, 6953/2018, 8178/2018, 9196/2018, 8177/2016 and 7221/2018 (all) titled as Kamaljeet Singh Ahluwalia v. Himangni Enterprises whereby the applications of the respondent (plaintiff in the civil suits) under Order XXXIX Rule 10 read with Sec. 151 of Code of Civil Procedure, 1908 ('CPC', for short) were allowed by the ld. ADJ directing the appellant (defendant in the civil suits) to pay arrears of rent and use and occupation charges to the respondent / plaintiff with respect to the following suit properties / units on the second floor in a commercial complex known as "OMAXE SQUARE" situated at Plot No. 14, nonhierarchical Commercial Centre, District Centre, Jasola, New Delhi - 110025 within a period of one year from the date of the said order as per the details given below:

(3.) The facts as noted from the appeals are, Suits were filed by the respondent alleging therein that the appellant / defendant was inducted as a tenant / lessee by its predecessorsin-interest named above in respect of the suit properties on monthly rental basis besides maintenance, electricity / water and all other charges. The respondent purchased the suit properties by way of registered sale deeds on the dates as mentioned in the table above respectively executed by Sh. Mahesh Bajaj, Smt. Ratna Arora, Sh. Sunil Mittal and Smt. Rakhee Mittal, Smt. Rachna Saha, Sh. Mitra Lal Sharma, Sh. Rajan Bajaj, Smt. Archana Singh and Sh. Rahul Singhal, Sh. V.C. Mehta, Sh. Ranvir Singh, Smt. Alka Jain and Sh. Ruchir Jain, Sh. Mahesh Mittal, Sh. Sanjeev Malhotra, Sh. Joginder Bir Kaur, Sh. G.R. Lakshmi, Sh. Sanjay Goel and Smt. Jyoti Goel, Smt. Sunila Goela, M/s. Unique Alloy Pvt. Ltd., Smt. Geeta Tiwari, Smt. Sunila Goela, Sh. Aman Khera, Smt. Kamlesh, Sh. Daman Kumar, Sh. Inderdeep Singh Modi, Sh. Anil Kumar Chopra and M/s. Jai Ambey Construction in his favour. It was also stated by the respondent that he did not want the appellant to continue as a tenant, therefore the tenancies of the appellant were terminated vide notices issued and that despite the service of the said notices, appellant failed to comply therewith.