MANGAL SAIN MITTAL Vs. PPA IMPEX LIMITED

JUDGEMENT

(1.) THIS is an application made by the plaintiff under Order 39 Rule 1 and 2 CPC seeking restraint order against the defendants, their servants and agents from transferring the possession or creating any third party interest in the suit property.

(2.) IN this application interim directions are also sought against the defendants directing them to pay rent to the plaintiff at the rate of rs. 2,16,000/- per month in addition to Rs. 12,000/- per day from the date of filing of the suit. They be further directed to deposit the past arrears of rent along with interest.

(3.) THE defendant has filed reply to this application refuting the claim of the plaintiff for restraint order and also directory order for payment of rent as according to the defendants, the plaintiff is responsible for creating hindrances in the business of the defendant as a result of which restaurant of the defendant is shut and not operational because of depriving the amenities of toilet for staff, cutting the main water supply, exhaust chimney and antenna to run TV projectors, as a result of which the defendants are not liable to pay rent because of the act of the plaintiff.