RIVIERA APARTMENTS PVT. LTD. Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) THE above captioned 22 suits have been filed by Riviera Apartments Pvt. Ltd. (19 suits), Shafali Choudhrie (1 suit) and Inder Prakash Choudhrie (2 suits). Shafali Choudhrie is the daughter of Inder Prakash Choudhrie. Inder Prakash Choudhrie is the Managing Director of Riviera Apartments Pvt. Ltd. The suits relate to a commercial building bearing municipal No. D -1, Alaknanda Shopping Centre, Kalkaji, New Delhi. Different units are owned by the plaintiffs and by and under 22 separate registered lease deeds the said units were taken on lease by the defendant. For record, the tenant inducted at the time of the lease(s) was New Bank of India which merged with Punjab National Bank. Save and except 2 leases, admitted case of the parties is that all other leases expired on 16.3.1998. 2 leases expired on 22.5.1998. Details of the suits, the lessor, unit number, area, and agreed rent at the time of the expiry of the lease(s) is as under:

(2.) INDER Prakash Choudhrie has filed suit No. 326/2003 as also suit No. 329/2003 under his own signatures. He has instituted the suit on behalf of his daughter Shafali Choudhrie stating that he is her constituted attorney. He has instituted the suits on behalf of Riviera Apartments Pvt. Ltd. in its capacity as its Managing Director. Additionally, he has relied upon a board resolution in his favour.

(3.) ON the pleadings of the parties 7 issues were framed on 21.7.2004. The issues are as under: