ENIGMA GYMN SPA Vs. SHEHANSHAH REAL ESTATE

JUDGEMENT

(1.) THE respondent/plaintiff, a partnership firm duly registered with the Registrar of Firms on August 31, 2007; having three partners: Avinash Puri, Harish Sondhi and Tarun Sharma, owns the suit property bearing Unit No.201 & 202 on the second floor of a building constructed at 15 -16, District Centre, Janakpuri and let out the same under a written registered lease -deed Ex.P -1 dated May 08, 2009 to the appellant/defendant, a partnership firm.

(2.) THE lease -deed Ex.P -1 records that the appellant has three partners: Sunil Dev, Ajay Solanki and Mohinder Singh Solanki.

(3.) VIDE Clause -2 of the Lease Deed it is recorded: -