SPARKS GYM Vs. FAERY ESTATES PRIVATE LIMITED

JUDGEMENT

(1.) The application in O.A. No. 351 of 2018 has been filed by the plaintiff for interim injunction restraining the respondents and their men from interfering with the right of the plaintiff in running the Gym in the respondent's premises or interfering with the business of the applicants in running the Gym in the respondent's premises in any manner till the disposal of the suit.

(2.) Similarly, the application in A. No. 5413 of 2018 has been filed by the defendants for directing the plaintiff to pay a sum of Rs. 13,13,406.42 failing which to vacate the premises.

(3.) The suit has been filed to declare that the plaintiff is the tenant under the first defendant to an extent of 1830 sq. ft. in running and operating Gym in the defendant's premises under the agreement dated 01.09.2016 and also to declare that the terminated addendum agreement dated 01.06.2017 signed by the plaintiff under undue influence of the defendants as null and void and various reliefs including relief of damages of Rs. 40,00,000.00.