TITAN INDUSTRIES LTD Vs. SHAZ ENTERPRISE

JUDGEMENT

(1.) RULE . Mr.B.R.Gupta, learned advocate, waives service of notice of Rule for the respondent. On the facts and in the circumstances of the case and with the consent of learned counsel for the respective parties, the petition is being heard and decided finally.

(2.) THIS petition under Articles 226 and 227 of the Constitution of India, is directed against the order dated 23.11.2012, passed by the City Civil Court, Ahmedabad, in Summary Suit No.151 of 2011, below the Summons for Judgment, whereby conditional leave to defend has been granted to the petitioner upon payment of 75% of the suit claim.

(3.) THE respondent herein is the original plaintiff who filed Summary Suit No.151 of 2011, in the City Civil Court at Ahmedabad, for recovery of Rs.17,83,293/towards leave and licence agreement dated 31.10.2006, entered into between the petitioner and one J.P.Infrastructure Private Limited, whereby the plaintiff, as the sole owner of Shop Nos.109 and 110, situated as Iscon Prozone Mall, Rajkot, admeasuring approximately 1526 square feet super builtup area and 1090 square feet carpet area, situated on the ground floor, allowed the petitioner (original defendant) to use and occupy the licenced premises on leave and licence basis for a period of nine years from the beginning of 1st September, 2006. It is the case of the respondentplaintiff that the defendant has not paid these monthly charges to it without any cause, in spite of several emails being sent to it on 09.04.2009, 22.04.2009, 23.04.2009, 25.04.2009 and 06.05.2009. Hence, the respondentplaintiff preferred the abovementioned suit for recovery of the amount due with 18% interest. In the said suit, the City Civil Court granted leave to defend to the petitioner on condition of payment of 75% of the suit amount vide the impugned order dated 23.11.2012. Aggrieved thereby, the petitioner has approached this Court by way of the present petition.