S HARPREET SING CHAWLA Vs. CEAT LTD

JUDGEMENT

(1.) Who in Delhi desires not to reside in Lutyen's Zone? Please do. But pay for it.

(2.) Defendant CEAT Ltd. earlier known as M/s. CEAT Tyres of India Ltd. took on lease premises bearing No. 210-B, Golf Links, New Delhi. Agreed monthly rent was Rs. 3,500/-. Registered lease deed dated 16.8.1975 was executed. Tenancy commenced with effect from 1.8.1975.

(3.) A plot of land admeasuring 904 sq. yds. was given municipal No. 210, Golf Links. Two buildings were constructed thereon. Between the co-owners, a partition was effected. Plot was divided equally. One portion was assigned municipal No. 210-B and the other No. 210-A. The former fell to the share of the plaintiffs and the latter to the share of defendant No. 2.