UMESH MEDIRATTA Vs. STATE BANK OF INDORE

JUDGEMENT

(1.) THE defendant was a tenant under the plaintiffs with respect to the portion of the basement and the portion of the ground floor of property No. L-7, green Park Extension Market, New Delhi. The plaintiff No. 1 and the plaintiff no. 2 claim to be entitled to separate portions of the basement and the ground floor let out to the defendant, hence four separate registered lease deeds, all identical in terms, were executed i. e. , two of the plaintiff No. 1 with the defendant with respect to his share of the basement and the ground floor and two of the plaintiff No. 2 with the defendant of her share of the basement and the ground floor. The plaintiffs instituted the suit for recovery of Rs 31,07,875/-on the ground:-

(2.) THE defendant contested the suit pleading, inter alia,:

(3.) IN the aforesaid state of pleadings, the following issues were struck on 11th April, 2005: 1. Whether the Defendant was obliged to give to the Plaintiffs six months? clear notice to vacate in terms of Clause D. 2 of the registered lease deed dated 13th October, 1998 in respect of the suit premises ? OPP 2. If the answer to issues No. 1 is in the affirmative, then, whether any such notice was served on the plaintiffs by the defendant ? OPD 3. Whether the defendant paid the full rent for the months of June and july, 2001 as per the agreement between the parties ? OPD