SILICON VALLEY EXPORTS Vs. SYED AMEENA BEEVI

JUDGEMENT

(1.) THE revision petitioners/defendants in all the CRPs have come forward with these revision as against the order of dismissal made in the Interlocutory Applications filed by it under Order VII Rule 11 of the CODE OF CIVIL PROCEDURE, 1908 to reject the respective plaint in the suits.

(2.) THE petitioners are the defendants in the three suits and the respondent is the plaintiff in the said three suits. THE plaintiff filed the suits for recovery of rental arrears from the defendants for the period from 1.3.2002 to 28.2.2005. THEre was lease agreements between the plaintiff and the defendants and as per the same, the defendants agreed to pay a sum of Rs.6,900/= per month towards the rent and a sum of Rs.3,100/= towards the amenities in total Rs.10,000/= for the period from 1.10.1997 to 30.9.1998, thereafter for the period from 1.10.1998 to 30.9.2000 Rs.8,300/= per month towards the rent and Rs.3,700/= p.m., towards the amenities in total Rs.12,000/= p.m., and for the period from 1.10.2000 to 30.9.2001 Rs.10,000/= p.m., towards the rent and Rs.4,400/= p.m., towards the amenities, in total Rs.14,400/= p.m., and the defendants paid Rs.1,00,000/= as interest free security deposit to the plaintiff.

(3.) IN the result, all the three CRPs are dismissed. Consequently, connected Miscellaneous Petitions are also dismissed. No costs.