PAWAN KUMAR GUPTA / GURUCHARAN GUPTA Vs. VEENA DHINGRA

JUDGEMENT

(1.) CM No. 15995/2021 (for delay)

(2.) Some of the facts relevant for the purpose of deciding this appeal are that, the appellants were inducted as tenants by a registered Rent Agreement executed on November 20, 2017 with regard to the suit property for a period of 11 months on payment of rent of Rs.70,000/- commencing from September 01, 2017. On the expiry of the 11 months a fresh Rent Deed was executed on October 05, 2018 between the parties with regard to the suit property for payment of rent of Rs.77,000/- per month for a period of 22 months excluding electricity and maintenance charges. The same was registered on October 26, 2018. It was the case of the respondents herein that on expiry of the tenancy of 11 months, the appellants agreed to continue to remain in occupation of the suit property as tenants exclusive of electricity and other charges on payment of a monthly rent of Rs.77,000/-.

(3.) It was also the case of the respondents that the appellants had last paid the rent of Rs.77,000/- for the month of May 2019 and not thereafter. This resulted in an issuance of notice dated June 28, 2019 by the respondents whereby the tenancy was terminated after the expiry of one month of receipt of said notice. The said Notice was duly served on the appellants on June 29, 2019. A reply dated July 24, 2019 to the said Notice was sent by the appellants through their Advocate.