(1.) The petitioners have filed the present petitions, inter alia, praying that directions be issued to the respondents to pay the enhanced lease rent for the occupation of the ground floor and the second floor of the property bearing No. 2-A/3, Asaf Ali Road, New Delhi known as "Kundan Mention Building" (hereafter 'the property'). The petitioner in W.P.(C) 5438/2014 (hereafter "ELDEE") claims to be the owner of the second floor portion of the property, measuring 1338.1 sq. ft. (carpet area) of the said property, which was leased to the respondents.
(2.) The ground floor portion of the property measuring 1991 sq. ft., (carpet area) was owned by one Sh. Mool Chand Bhatia (since deceased) and was leased to the respondents. The petitioners in W.P.(C) 5437/2014 claim to be the only legal heirs of Late Sh. Mool Chand Bhatia. They further state Shi Mool Chand Bhatia had bequeathed all his assets, movable and immovable, including the ground floor portion of the property in favour of petitioner no.1 (his wife), in terms of Will dated 14.01.2004. Petitioner Nos. 2 to 5 the other natural heirs of Late Sh. Mool Chand Bhatia also affirm that they have no objection to the bequest made by their father in favour of their mother, petitioner no.1.
(3.) The respondents have affirmed that, on 03.05.1956, the respondents took on lease an area measuring 12,579 sq. ft. in the property (2-A/3, Asaf Ali Road, New Delhi). The Lease Agreement was also executed between the owners and respondent no.2 for the said premises on 03.05.1956.