ZOOM COMMUNICATIONS PVT LIMITED Vs. BRIJ MOHAN PUNJ

JUDGEMENT

(1.) Present appeal has been filed challenging the order dated 30th October, 2020 passed by the learned District Judge directing the appellant/tenant to deposit Rs. 90,78,329/- with the trial court.

(2.) Learned Senior Counsel for the appellant states that the suit itself filed by the respondent/landlord is infructuous, as the amount in dispute stands fully paid.

(3.) In the alternative, he states that the outstanding amount of alleged rent even as per respondents/landlords' calculation would not be more than fifteen lakhs if the security deposit of Rupees fifty two lakhs (Rs. 52,00,000/-) given by the appellant is adjusted against the alleged outstanding amount, as it should be.