NANDITA JUNEJA Vs. NEELAM MALIK

JUDGEMENT

(1.) By this order propose to dispose of twol.As.8636/96&8637/ 96 filed by Ms. Neelam Malik defendant No. 1.

(2.) I.A. No. 8636/96 has been filed alleging that by an order dated August 9, 1995, Ms. Nandita Juneja, plaintiff, was allowed to deposit in Court the arrears of rent and future rent @ Rs. 8,000.00 per month which the deposited. Defendant No. I is entitled to withdraw the amount deposited by the plaintiff since the suit property had been purchased by her from Mount Packer under an agreement dated May 30, 1994 and the General Power of Attorney of even date in favour of Ashok Malik, defendant No. 2. It is prayed that defendant No. 1 may be allowed to withdraw the amount -deposited towards the rent.

(3.) Plaintiff has contested the application by filing reply. It is not denied that pursuant to an order dated August 9, 1995, plaintiff, deposited the arrears of rent and future rent Rs. 8,000.00 per month. However, it is stated that: the suit property lasts in Mount Packers and defendant No. 1 has no right to claim the rent disposited in Court.