V P PURI Vs. UNION OF INDIA

JUDGEMENT

(1.) Reliefs claimed in the suit are as follows:-

(2.) At the outset I may note that in prayer 'C' amount actually claimed is Rs.15,62,750/- as would be evident from para 8 of the plaint. There is obviously a typographic error in prayer 'C'.

(3.) Cause set up in the plaint is that the plaintiffs are the owners of property bearing No. 6 & 7, Saraswati Bhawan, Block E, Saraswati Bhawan, Inner Circular Road, Connaught Place, New Delhi-110001. That the same comprises of a basement, a ground floor, a first floor and a second floor. That the property was let out to the Union of India i.e. defendant No. 1 vide agreement dated 1st August, 1994 at a monthly rent of Rs.2,28,255/-. That the lease period was commencing from 11th November 1993 and was to expire on 11th November 1995. That Union of India was irregular in paying the rent and arrears in sum of Rs.15,75,627/- had accumulated. That vide notice dated 6.3.1995 the tenancy was determined and since possession was not handed over, plaintiffs had no option but to file the suit. That since the rent was more than Rs.3500/- per month, Union of India did not have the protection of the Delhi Rent Control Act.