SOHAN SINGH Vs. WORLDWIDE IMMIGRATION CONSULTANCY

JUDGEMENT

(1.) THE plaintiffs have filed a suit for recovery of arrears, mesne profits/damages and mandatory injunction in respect of a portion of mezzanine floor in DLF Savitri Cinema Complex situated at Greater Kailash-II, New Delhi measuring 3,400 sq.ft. as per site plan annexed as Schedule-I. The defendant is a tenant under the plaintiffs in pursuance to an unregistered lease deed dated 7.12.2000 for a period of nine (9) years. The lease commenced from 20.12.2000 and was to expire on 19.12.2009. The lease provided for an escalation of 15 per cent at the end of every three (3) years.

(2.) THE suit has been occasioned on account of the fact that as per the plaintiffs the defendant is a monthly tenant, in view of the termination of the lease and on account of the fact that the lease is unregistered.

(3.) IN terms of the order dated 3.7.2007, the suit was listed today for recording of statement under Order 10 Rule 2 CPC and for framing of issues. Shri Sohan Singh Anand, Karta of the HUF, plaintiff No.1 is present in Court as also Col. V.S. Sandhu, Chairman of the defendant for the said purpose. The parties with the assistance of the counsels have settled their disputes and state that they have full authority to do so. The terms of settlement are reproduced hereinunder: