MOHAN MURTI SHANDILYA Vs. PYARE LAL TAHEEM

JUDGEMENT

(1.) VIDE impugned decree dated July 30, 2013 noting that the defence of the appellant had been struck of, a decree in sum of Rs.23,45,430/ - has been passed in favour of the respondents and against the appellant with further direction that if decretal amount is not paid within eight weeks the same shall bear simple interest @12% per annum till date of payment.

(2.) TO understand the contention advanced by the appellant as also to understand the decree we need to note the relevant facts.

(3.) AS per Clause 14 of the lease -deed, the respondents received from the appellant refundable security deposit in sum of Rs.4,80,000/ -. Clause 10 of the lease -deed reads as under: -