ROHIT GARG Vs. PUNJAB NATIONAL BANK

JUDGEMENT

(1.) The plaintiff has filed a suit for possession of the Mezzanine Floor of No.1, Kaushalya Park, New Delhi for recovery of Rs.23,48,361.45 towards arrears of damages and for recovery of future damages/mesne profits at Rs.1,19,250/- per month.

(2.) The plaintiff is the owner of the suit premises and it is stated that on 17.5.1983 plaintiff's father, as the natural guardian, entered into a lease deed with Hindustan Commercial Bank Limited to give the demised premises on lease for running the Regional Office of the Bank at Rs.7/- per sq.ft. Since the covered area was wrongly mentioned as 1302 sq.ft., another lease deed was executed on 23.9.1983 correctly mentioning the area as 1325 sq.ft. The plaintiff has attained majority since the execution of the lease deed prior to the filing of the suit.

(3.) Hindustan Commercial Bank Limited subsequently merged with Punjab National Bank and the tenancy devolved on Punjab National Bank. It may be stated herein that initially the officers of Punjab National Bank were impleaded as defendants but by a subsequent amendment, the Bank alone now remains as the defendant.