PTB HOSPITALITY LLP Vs. JAYANTI DANABHAI PATEL

JUDGEMENT

(1.) Petitioners/Defendants have filed this petition challenging the order dtd. 11/10/2022 passed by the 3 rd Additional Judge, Small Causes Court, Pune allowing application filed by the Plaintiffs/Respondents at Exhibit-56 and directing Defendants to deposit arrears of license fees under the provisions of Order XV-A of the Code of Civil Procedure, 1908 (Code). The Small Causes Court has directed the Defendants to deposit arrears of license fees of Rs.1,34,37,986.00 for the period from 1/3/2019 to 31/3/2022. The Court has further directed the Defendants to deposit arrears of license fees @ Rs.6,98,097.70 per month for the period from 1/4/2022 to 31/10/2022. The Defendants are further directed to deposit license fees @ Rs.6,98,097.70 on the 10 th day of each subsequent months after 1/11/2022 till the Defendants remain in occupation of the suit premises.

(2.) Restaurant admeasuring built-up area of 220 sq.mtrs. and open space of 1452 sq.mtrs at Survey No.241/1A, Wakad, Taluka-Haveli, District-Pune are the suit premises. Plaintiffs claim to be the owners of the suit premises and executed Leave and License Agreement with the Defendants on 11/11/2016, under which the license in respect of the suit premises was granted in favour of Defendants for the period from 1/1/2017 to 31/12/2021 at license fees of Rs.2,87,163.35 payable for first year, Rs.3,01,521.51 for second year, Rs.3,16,597.59 for third year, Rs.3,32,427.47 for fourth year and Rs.3,49,048.85 for the fifth year.

(3.) According to Plaintiff, Defendants were irregular and reluctant in paying the license fees after June 2018 and some of the cheques towards the license fees were dishonoured. That in respect of the delay in payment of license fees, penal interest was not paid by them. After May 2019, Defendants stopped paying license fees which was Rs.3,16,597.59 per month. According to Plaintiffs, Defendants also made changes in the constitution of the firm by inducting new persons as its partners and obtained license fees from them under the head of remuneration. The Defendants sublet the suit premises to Mr. Rushikesh Pawar, Akash Pardeshi and Manish Nair by accepting exorbitant security deposit and license fees from them. However, due to disputes between the Defendants and such subletees, Cancellation Deed was executed. That Defendants had procured grocery items and other restaurant material on credit without paying charges on account of which some criminal proceedings were initiated against them. That Plaintiffs were advanced loan by Kotak Mahindra Bank requiring payment of EMI of Rs.4,00,000.00 and on account of defaults committed by defendants, financial planning of the Plaintiffs was disturbed. That Defendants failed to renew license of Restaurant and Bar after 1/4/2019 by paying license fees to the concerned Departments.