MANISHA KASANA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) The collective owners of the suit property i.e. Shop No.13 and 14, Old Market, Tilak Nagar, New Delhi 110018, admeasuring 88 square yards each, are the petitioner (plaintiff no.3) and respondents no.3 and 4 (plaintiffs no.1 and 2). The Respondent no.1 (defendant no.1) is a public sector bank headquartered in Mangalore, with one of its branches located at the suit property, and the respondent no.2 (defendant no. 2) serves as the branch head of respondent no.1 bank.

(2.) Respondents no.1 and 2 have taken on lease the suit property from the joint owners i.e. petitioner and respondents no.3 and 4 on multiple occasions, with the latest lease deed dtd. 19/7/2017, with a validity of 15 years. The clause 10 of the registered lease deed dtd. 19/7/2017 provides for termination and vacation of the suit property.

(3.) A letter dtd. 1/5/2018 from the Support Service Department of respondent no.1/bank requested the vacation of the first and second floors of the suit property by 31/7/2018, along with a refund of the security deposit.