RICHA SHARMA Vs. M.K. SEXENA

JUDGEMENT

(1.) Respondent herein has filed a suit for recovery of Rs.9,92,528.00 against the petitioner-defendant, which is pending on the files of learned Senior Civil Judge, Nurpur, District Kangra, bearing registration No. 769 of 2024, titled Dr. M.K. Sexena vs. Dr.Richa Sharma.

(2.) It is alleged in the plaint that the respondent herein is owner of M/s Saxena Hospital, Jassur, District Kangra, which he had let out to petitioner-defendant on a monthly rent of Rs.1,50,000.00 w.e.f. 16/1/2019 for a period of five years. It is further averred that M/s Saxena Hospital was empanelled with Government of Himachal Pradesh. As one of the terms of lease, it was agreed that the petitioner-defendant would not indulge in any kind of activity, which might result in cancellation of empanelment of the hospital by the State Government. As per plaintiff, empanelment of the hospital was withdrawn due to acts of the petitioner-defendant, who had abandoned the premises on 16/2/2019 without payment of rent as per terms of the rent deed. On this count, rent of six months i.e. Rs.9,00,000.00 has been claimed.

(3.) Further, the respondent-plaintiff is stated to have been appointed as Medical Officer by the petitioner-defendant in M/s Saxena Hospital on a monthly salary of Rs.50,000.00. It is alleged that the plaintiff worked for one and half months as Medical Officer in the said hospital but was not paid his remuneration. Thus, another sum of Rs.75,000.00 has been claimed by the plaintiff. In addition, the plaintiff has claimed a sum of Rs.17,528.00 on account of reimbursement of the electricity consumption bills paid by him for the period, when the hospital remained in occupation of the petitioner-defendant.