STUTI SINGH Vs. DEEPAK LUTHRA

JUDGEMENT

(1.) The present Appeal has been filed under Sec. 96 read with Order XLI Rule 1 and Sec. 151 of the Code of Civil Procedure 1908 (hereinafter referred to as 'CPC') against the Order dtd. 1/10/2024 passed by the Ld. District Judge-07, New Delhi, whereby the Plaint in CS DJ No. 3194/2024, was rejected under Order VII Rule 11(a) CPC for non-disclosure of cause of action.

(2.) Briefly stated, the Respondent, Mr. Deepak Luthra, is the owner of the Suit Property, E-165, East of Kailash, New Delhi (hereinafter referred to as 'Suit Property'). Appellant No. 1, Ms. Stuti Singh, was the Communications Consultant working with a Public Relations Consultancy. Appellant No. 2, Mr. Shohit Chaudhry, is a lawyer practicing, in the Courts of Delhi.

(3.) The Appellants jointly in the year 2020-21, took the first floor of the Suit Property of the Respondent up to 31/8/2021, on a monthly lease amount of Rs.45,500.00 and paid an interest-free security deposit of Rs.91,000.00 to the Respondent, vide Lease Agreement dtd. 19/9/2020.