SHIKHA MISHRA Vs. S. KRISHNAMURTHY

JUDGEMENT

(1.) ADMITTEDLY the respondent earlier filed a suit against the petitioners for recovery of possession, arrears of rent, damages and mesne profit in respect of the suit premises which is pending before the learned Civil Judge, Saket Courts, New Delhi. In the said suit, evidence of the respondent has already been concluded. The matter is fixed for petitioners ' evidence.

(2.) IT is not denied by the petitioners that the petitioner No.1 was inducted as tenant in the suit premises by the deceased wife of the respondent by virtue of a Lease Deed dated 25th February, 1987 at the monthly rent of Rs.2,000/ -.

(3.) THE present petition has been filed under Section 24 read with Section 151 of Code of Civil Procedure, 1908 by the petitioners for transfer of the case pending before the Civil Judge, Saket before this Court stating that a connected suit pertaining to the same issue is pending before this Court.