SURINDER SINGH ARORA Vs. RAJEEV DHINGRA AND OTHERS

JUDGEMENT

(1.) We note the admitted facts and then the controversial ones projected by the appellant.

(2.) The admitted facts are that respondents No.1 and 2, Rajiv Dhingra and Atul Dhingra are brothers and are owners of the first, second and third floor of property bearing municipal No.G-3, Pushkar Enclave, Paschim Vihar, New Delhi, which they let out to M/s. Mind & Soul Fitness Pvt.Ltd. by a registered lease-deed dated September 29, 2014 for a period of nine years. Rent for first three years is Rs.7 lacs per month. Service tax has to be borne by the lessee.

(3.) Clauses 2.2 and 6.16 of the registered lease-deed read as under:-