HAZARI LAL GARG Vs. ARUN KUMAR NAYYAR

JUDGEMENT

(1.) The respondent/landlord has filed the present applications seeking assessment of use and occupation charges for the subject premises, being shops Nos.1 and 2, S-15, Ground Floor, Green Park (Main), in respect whereof impugned eviction order dtd. 28/4/2018 has been passed. In support of the applications, the petitioner relies upon two lease deeds, both of which are registered documents with the following particulars :

(2.) The petitioners have filed replies controverting the averments contained in the applications, to which the respondent has filed rejoinders reiterating such averments.

(3.) Mr. Sanjiv, learned counsel for the respondent states that the premises in respect whereof the two lease deeds have been filed are along the same market in which the subject premises are situate; all of these premises face the main road, are ground floor properties, and fall in the main market area, that is to say not in any side lane or corner or any other obscure part of the market. The lease deeds filed disclose rents of Rs.625.00 per sq. foot and Rs.604.85 per sq. foot per month respectively, upon which requisite stamp duty for registration of the lease deeds has also been paid. The lease deeds in question pertain to lease terms commencing from 20/9/2018 and 26/9/2018; and also provide an increase in rent @ 15% every three years.