DAYAGEN Vs. UNION OF INDIA

JUDGEMENT

(1.) JUDGMENT , J.-

(2.) THIS is a suit for recovery of Rs. 1,75,977.90 paise. The case set up by the plaintiff, in brief, is that the defendant/Union of India had taken on rent initially the premises comprising of ground floor to fourth floor of the property named 'Punj House Annexe', M-13, Connaught Circus, New Delhi at the monthly rent of Rs. 32,328 besides electricity and water charges.

(3.) A Division Bench of Allahabad High Court in case of Zarif Ahmed v. Satish Kumar, AIR 1983 All 164 has also laid down that an unregistered Lease Deed which is required to be registered compulsorily cannot be looked into to find out the rate of rent.