YASHWANT SINGH Vs. ASHUTOSH VERMA

JUDGEMENT

(1.) BY this common order, I propose to decide the abovementioned applications along with other pending applications which were filed during the hearing of interim applications.

(2.) ONE Mr.Sateesh Kumar through registered Power of Attorney Holder Dr.Yashwant Singh filed the suit for eviction, declaration, cancellation, mandatory injunction and for damages, against Mr.Ashutosh Verma, defendant in the matter. The following prayers are made in the suit:-

(3.) THE entire dispute of the parties revolves around mainly five documents of property No.A-24, Kailash Colony, New Delhi (hereinafter referred to as the "Suit Property"), i.e. (a) Memorandum of Agreement dated 11th March, 2010, (b) Lease Deed dated 20th January, 2011, (c) Possession Letter dated 1st February, 2011 with respect to first floor of the suit property, (d) Supplementary Memorandum of Agreement dated 20th January, 2011 and (e) Lease Agreement dated 19th September, 2011 in respect of the remaining portion of the suit property, i.e. basement, ground floor and second floor. All the above-mentioned documents are executed between the plaintiff and the defendant. Signatures thereon are not denied except the plaintiff has raised certain allegations against the defendant for fabrication at page-2, para-B of the Lease Deed dated 20th January, 2011 as well as by inserting new clauses which were absent in the lease agreement dated 19th September, 2011. None of the documents are registered under the Registration Act, 1872 nor the same are stamped under the Stamp Act, 1899.