OP KAPOOR Vs. VASANT RAJ PANDIT

JUDGEMENT

(1.) THIS judgment will dispose of two suits, one suit being CS(OS) 245/2000 filed by the plaintiff/landlord for possession and mesne profits, and the second CS(OS)2799/1999 being the tenant's suit wherein adjustment of advance rent and deposit is prayed as also the claim towards charges for renovations of the tenanted premises. Originally the tenant had also claimed specific performance of a lease agreement and which relief is now given up.

(2.) THE suit filed by the landlord being CS(OS) 245/2000 claimed possession and mesne profits with respect to the tenanted premises being first floor of Kamal Cinema Building, Safdarjang Enclave, New Delhi admeasuring 15,000 sq. ft.

(3.) IN the suit filed by the tenant the relief for specific performance no longer remains as already stated, and the issues which are relevant are those as framed by the Court on 3.9.2007 pertaining to refund of advance rent and security deposit as also the claim towards amounts spent for renovations and improvements in the suit property.