MANOJ GULSHAN Vs. PARSONS BRINCKERHOFF INTERNATIONAL INC

JUDGEMENT

(1.) The respondent herein filed a suit for recovery of Rs. 7,04,628/- with interest and recovery of specific movable properties consisting of 15 KVA diesel generator, one split 3.0 ton Airconditioner and 2 split Airconditioners of 1.5 ton capacity each or in the alternative recovery of Rs. 5,04,690/- against the appellants. (For convenience the respondent would be referred as plaintiff and appellants as defendants).

(2.) The facts leading to the matter are that the plaintiff through a property broker approached the defendants for taking the property bearing No.9/20 ground floor, Vasant Vihar, New Delhi (hereinafter referred to as "the said premises") on rent and asked that the said premises be fully furnished with complete furniture and house-hold equipment etc.

(3.) Thereafter, four agreements, including one lease deed dated November 27, 1998 commencing from November 23, 1998 to November 27, 2000, two hire agreements (dated November 27, 1998 commencing from November 23, 1998 to November 22, , 2000 and November 30, 1998 commencing from November 23, 1998 to November 22, 2000) and one license agreement for parking dated November 27, 1998 commencing from November 23, 1998 to November 22, 2000 were executed between the plaintiff and the defendants. The period of contracts was fixed for a term of 2 years.