SANGEETA BATRA Vs. VND FOODS

JUDGEMENT

(1.) The present appeal is directed against the common judgment dated 10.07.2014 passed by the learned Metropolitan Magistrate (NI Act)-041 Tis Hazari Courts, New Delhi in CC No. 76/10, whereby the complaint preferred by the appellant under Section 138 of the Negotiable Instruments Act (the NI Act), was rejected, and the respondents/accused were acquitted.

(2.) The case of the complainant/appellant is that the complainant, along with her four other sisters (who have also preferred identical complaints in respect of dishonoured cheques issued in their individual favour) are the owners of the premises - J-2/22, Rajouri Garden, New Delhi having 1/5th undivided share each. The aforesaid property is a freehold property consisting of basement, ground floor, first floor and second floor with roof rights. All the sisters/ complainants had appointed one Mr. Vipin Batra as their Attorney by way of a GPA dated 23.06.2008, and through him entered into five lease agreements on 18.07.2008-all marked as Ex.CW-1/DA, with the accused in respect of the undivided share of each of the sisters in the aforesaid premises for a period of nine years, at a total monthly rent of Rs. 5,50,000/- (before TDS deduction). The share of rent of each sister was Rs. 1,10,000/-. The respondents leased the property for the purpose of running a Restaurant under the name & style of "Kabab Factory". The first three months, starting from the 1st July, 2008 to 30th September, 2008, was to be the rent free period for the purposes of carrying out the necessary works for the commencement of the restaurant business. The obligation for payment of the rent was to commence from 1st October, 2008 onwards. The period of nine years was divided, for the purposes of computation of monthly rent, into four slabs, as follows:

(3.) At the time of the execution of the lease agreement, security deposit of an amount equivalent to three months rent was made by the accused. In addition to that, the accused/ lessee also issued 12 post dated cheques qua each lease agreement to each complainant/ lessors as advance rent, totaling 60 cheques for the period of 01.10.2008 to 30.09.2009. The said cheques were handed over to each of the complainants at the time of execution of each of the lease agreements i.e. on 18.07.2008 in pursuance of Clause (4) of the lease agreements-which are all having identical terms and conditions. Clause 4 of each of the lease agreements, insofar as it is relevant reads: "the lessee has also submit 12 post dated cheques at the time of execution of this lease deed as advance for monthly rent ." Each of the cheques were drawn for the amount of Rs. 91,300/- (After TDS deduction on rent of Rs. 1,10,000/-). Of these 60 cheques, 47 got dishonoured upon presentation, leading to filing of 47 separate complaints qua each dishonoured cheque. The details of the complaint, wherefrom the present appeal arises, are as follows: CC No. Complainant Cheque dated Cheque No. 76/01 Sangeeta Batra 06.04.2009 017198