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[Cites 3, Cited by 0]

Bangalore District Court

In O.S.No.3525/2014 vs In O.S.No.3525/2014 on 29 February, 2020

[C.R.P. 67]                                            Govt. of Karnataka
    Form No.9 (Civil)
      Title Sheet for
    Judgment in Suits
          (R.P.91)
          IN THE COURT OF THE XIV ADDL. CITY CIVIL JUDGE
                   AT BANGALORE [CCH.No.28]

          Present:       Sri. MALLIKARJUNA., B.Com., LL.M.,
                          XIV ADDL. CITY CIVIL JUDGE
              Dated this the 29th day of February, 2020


             O.S.No.3525/2014 C/w O.S.No.2874/2015
                         & O.S.No.7365/2015

Plaintiff/s in O.S.No.3525/2014:

                :   1. Sri.B.Santhosh,
                       S/o Late J.Bhawarilal,
                       Aged about 53 years,
                       No.3, III Cross, Chickpet,
                       Bangalore-560 053.

                        2. Smt.Leela Bai,
                           W/o Sri.B.Santhosh,
                           Aged about 47 years,
                           No.3, III Cross,Chickpet,
                           Bangalore-560 053.

                         (By Sri.S.G.A., Advocate)

                              - Vs -
Defendant/s in O.S.No.3525/2014:

                          Sri.Uttamchand,
                          S/o Late Bherulal Jain,
                          Aged about 35 years,
                          Residing at No.1 and 2/1,
                          7th Main, Tata Silk farm,
                          Opp: Ganesha Temple,
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                                2                        O.S.No.7365/2015




                Bangalore-560 028.

                  And also at:

                  Sri.Uttamchand,
                  S/o Late Bherulal Jain,
                  Aged about 35 years,
                  Shop premises bearing No.(G-2)
                  in the Ground floor of premises No.3,
                  Bhawar Chambers, III Cross,
                  Chickpet, Bangalore-560 053.

                   (By Sri.M.S.H.K.,Advocate)


Plaintiff/s in O.S.No.2874/2015:

            :   1. Sri.B.Santhosh,
                   S/o Late J.Bhawarilal,
                   Aged about 54 years,
                   No.3, III Cross, Chickpet,
                   Bangalore-560 053.

                2. Smt.Leela Bai,
                   W/o Sri.B.Santhosh,
                   Aged about 48 years,
                   No.3, III Cross, Chickpet,
                   Bangalore-560 053.

                   (By Sri.S.G.A., Advocate)

                       - Vs -
Defendant/s in O.S.No.2874/2015:

                  Sri.Uttamchand,
                  S/o Late Bherulal Jain,
                  Aged about 35 years,
                  Residing at No.1 and 2/1,
                  7th Main, Tata Silk farm,
                  Opp: Ganesha Temple,
                  Bangalore-560 028.
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                                3                        O.S.No.7365/2015




                  And also at:

                  Sri.Uttamchand,
                  S/o Late Bherulal Jain,
                  Aged about 36 years, (Sathyam Silks)
                  Shop premises bearing No.(G-2)
                  in the Ground floor of premises No.3,
                  Bhawar Chambers, III Cross,
                  Chickpet, Bangalore-560 053.

                   (By Sri.M.S.H.K.,Advocate)


Plaintiff/s in O.S.No.7365/2015:

            :   1. Sri.B.Santhosh,
                   S/o Late J.Bhawarilal,
                   Aged about 54 years,
                   No.3, III Cross, Chickpet,
                   Bangalore-560 053.

                2. Smt.Leela Bai,
                   W/o Sri.B.Santhosh,
                   Aged about 48 years,
                   No.3, III Cross, Chickpet,
                   Bangalore-560 053.


                  (By Sri.S.G.A., Advocate)

                       - Vs -
Defendant/s in O.S.No.7365/2015:

                   Sri.Uttamchand,
                   S/o Late Bherulal Jain,
                   Aged about 36 years,
                   Residing at No.1 and 2/1,
                   7th Main, Tata Silk farm,
                   Opp: Ganesha Temple,
                   Bangalore-560 028.
                                              O.S.No.3525/2014 C/w O.S.No.2874/2015
                                    4                            O.S.No.7365/2015




                      And also at:

                      Sri.Uttamchand,
                      S/o Late Bherulal Jain,
                      Aged about 36 years, (Sathyam Silks)
                      Shop premises bearing No.(G-2)
                      in the Ground floor of premises No.3,
                      Bhawar Chambers, III Cross,
                      Chickpet, Bangalore-560 053.

                      (By Sri.H.L.M.S.,Advocate)


Date of institution
of the suits.                       : 1. O.S.No.3525/2014 - 03.05.2014
                                        2. O.S.No.2874/2015 - 27.03.2015
                                        3. O.S.No.7365/2015 - 25.08.2015


Nature of the suit
[suit on pronote, suit          :       1. O.S.No.3525/2014 - Ejectment
for declaration and                        and such other reliefs.
possession, suit                        2. O.S.No.7365/2015 - Recovery
for injunction]                            of money and such other reliefs

                                         3. O.S.No.2874/2015 - Recovery
                                            Of money and such other reliefs


Date of the commencement
of recording of the evidence :                   17.03.2015
Date on which the
Judgment was pronounced         :                28.02.2020

                                    Year/s       Month/s          Day/s
Total Duration
       1. O.S.No.3525/2014               5             09            26
      2. O.S.No.2874/2015                4             11            02

      3. O.S.No.7365/2015                4             06            04
                                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                                        5                              O.S.No.7365/2015




                         COMMON JUDGMENT

        The suit in O.S.No.3525/2014 is filed by the

plaintiffs against the defendant for the relief of ejectment

and such other reliefs.

        2.   The         suit      in            O.S.No.7365/2015                 and

O.S.No.2874/2015 is filed by the plaintiffs against the

defendant for the recovery of money with interest and

cost.

        3. All the suits are inter-related and connected to

each     other,    and    parties       are        also     same,        to    avoid

reputation, to avoid conflicting judgments may arise and

to save time of the Court in recording evidence, all the

suits were clubbed together for joint trial.


        4.   The    brief       facts       of    the     plaintiffs'      case      in

O.S.No.3525/2014 are as under:

        That plaintiffs are the owners and landlords of suit

schedule premises and defendant was tenant under the

plaintiffs. (till the date of termination of tenancy) on a

monthly rent of Rs.1,85,000/-. The tenancy month is the
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                               6                       O.S.No.7365/2015




English Calendar month commencing from 1st day of

every month and ending with the last day of same

month.       The schedule premises was let out for non

residential commercial purposes, it measures more than

14 square meters. The defendant had agreed to enhance

the rent by 15% per month on the agreed rent once in

three years from the period of date of agreement.                 The

date of agreement was 26.11.2009.         The defendant had

agreed to pay the maintenance charges of Rs.3000/-

every month. He has also agreed to pay service tax on

the rent applicable.     The defendant has not paid the

maintenance charges and also the service tax as agreed

by him.     He has also not paid the enhancement of the

rent as agreed by him.     The defendant was paying the

rent by means of two cheques.         One self cheque for

Rs.1,10,000/- and another cheque for Rs.75,000/- after

deducting    TDS   for   his   convenience       sake,       in     all

Rs.1,85,000/-. Inspite of several demands and requests

by the plaintiffs the defendant with held payment of

maintenance charges, service tax and enhancement of
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                              7                          O.S.No.7365/2015




rent.   Therefore he is liable to be evicted from the

schedule premises on the same ground. It is learnt that

defendant is trying to sub let schedule premises on the

guise of entering into partnership firm with other persons

contrary to the terms and conditions of the agreement

and illegally unauthorisedly and without consent of the

plaintiff and contrary to the terms and conditions of the

lease   agreement.          The   period    of    lease      expired.

Therefore he is liable to be evicted.        The plaintiff have

required   the   schedule    premises      for   own       use      and

occupation.   The plaintiffs have already appraised these

facts to the defendant orally and requested to deliver the

vacant possession of the schedule premises in their

favour, somehow the defendant postponing to vacate on

one or the other pretext. The plaintiffs do not wish to

continue the defendant in the schedule premises and

have terminated his tenancy by issuing quit notice, dated

28.03.2014, immediately after expiry of 30.04.2014.

The said notice duly served on defendant. The defendant

has neither replied it nor complied the terms of the
                                        O.S.No.3525/2014 C/w O.S.No.2874/2015
                                8                          O.S.No.7365/2015




notice.    Hence the present suit is filed.           In the notice,

dated     28.03.2014   itself   it   was      made        clear      that

subsequent to the termination of the defendant in respect

of the schedule premises if any amount is paid by him

towards rent or as rent the same would be received by

the plaintiff under protest and without prejudice to the

quit notice.   Accordingly, the subsequent rents if paid will

receive by the plaintiff and will adjust the same as part of

the damages for use and occupation of the schedule

premises and not as a rent.          Since the tenancy of the

defendant is terminated the defendant has no right to

remain in possession of the schedule premises and is

bound to quite, vacate and deliver the vacant possession

of the suit schedule premise to the plaintiffs. Subsequent

to the termination of the tenancy the defendant has no

right to remain in occupation of the schedule property

and the defendant is liable to pay damages by way of

compensation for use and occupation/mesne profits at

the rate of 3,00,000/- per month. Hence the present suit

is filed prayed for decreeing the suit directing the
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                             9                         O.S.No.7365/2015




defendant to quite, vacate and deliver the vacant

possession of the schedule premises to the plaintiffs

forthwith and further directed to enquiry into future

mesne profit under Order 20 Rule 12 of C.P.C. and cost of

the suit.


     5.     After service of summons, the defendant in

O.S.No.3525/2014 appeared through his counsel and

filed written statement denying the plaint averments. The

brief facts of the written statement are as under.

     The suit of the plaintiff is not maintainable either in

law or on facts. The averments of the plaint that plaintiffs

are the owners and landlords of the premises fully

described in the schedule and defendant was tenant

under plaintiffs in respect of said property on monthly

rent of Rs.1,85,000/- and tenancy month is English

Calendar month commencing from 1st day of every month

and ending with the last day of same month is false and

the plaintiffs be put to strict proof of the same.                The

averments that defendant has not paid enhancement of
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                              10                         O.S.No.7365/2015




rent as agreed by him is not correct.                  Further the

defendant was paying the rents by means of two cheques

one self cheque for Rs.1,10,000/- and another cheque for

Rs.75,000/- after deducting TDS, for his convenience

sake in all Rs.1,85,000/- is utter false and plaintiff be put

to strict proof of the same. It is false to say that

defendant is agreed to pay maintenance charges, service

charges and also the enhancement of rent as agreed by

him to the plaintiffs is false, plaintiff be put to strict proof

of the same, further averments that defendant is trying

to sub-let the schedule premises under the guise of

Partnership with other persons contrary to the terms and

conditions of the agreement and illegally, unauthorisedly

without the consent of the plaintiff is all false and created

story to suit the convenience of the plaintiff.            It is false

to say that the tenancy of the defendant in respect of

schedule premises is terminated by means of quite

notice, dated 28.03.2014 immediately after the expiry of

30.04.2014. The quit notice was sent by registered post

to the both the addresses of the defendants are all false.
                                            O.S.No.3525/2014 C/w O.S.No.2874/2015
                                   11                           O.S.No.7365/2015




Further averments that said notice was duly serviced on

the defendant and he has neither complied it not replied

are all false, plaintiff be put to strict proof of the same.

The suit is not properly valued, court fee paid is

insufficient.   The plaintiffs in order to make illegal gain

and played fraud on the defendant by claiming higher

rent on the basis of forged document and they have not

disclosed the fact that defendant has paid a sum of

Rs.20,00,000/- to the security deposit hence suit of the

plaintiff not maitnainble.         True facts of the case are as

under.


      That this defendant is the tenant under                      plaintiffs

and has taken the suit schedule premises as per lease

Agreement dated 26.11.2009.                AS per the said lease

agreement       the   plaintiffs    have    rented        the     schedule

premises on monthly rent of Rs.75,000/-, though the

agreement speaks about the period of 11 months it was

agreed in the agreement itself that by mutual agreement

the lease can be extended.              The plaintiffs have taken
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                            12                         O.S.No.7365/2015




Security deposit a sum of Rs.20,00,000/-, from the

defendant by way of cash and cheque in this regard they

have executed two       receipts for    Rs.10,00,000/-,             on

26.11.2009, in order to make an illegal gain they have

suppressed the said fact.   At the time of entering into an

agreement the plaintiffs have put a condition that

agreement will be made in two sets both will be signed by

all the parties.    However, it was made clear by the

plaintiffs that the original will be with them and the

duplicate will be given to the defendant.      Accordingly the

defendant has signed the two sets of papers and he got

retained the agreement which was made duplicate with

him. The plaintiffs have played fraud on the defendant in

getting the signature of the defendant on a original stamp

paper wherein the alleged rent has               mentioned as

Rs.1,85,000/- per month. The agreement relied upon by

the plaintiffs to terminate the lease and to file a suit for

eviction is not at all the agreement entered and acted

upon by the plaintiffs and defendant. The plaintiffs and

the defendant have entered into and acted an agreement
                                     O.S.No.3525/2014 C/w O.S.No.2874/2015
                              13                        O.S.No.7365/2015




wherein the rent was mentioned as Rs.75,000/- per

month. Hence the suit is filed by the plaintiffs based on

the fabricated document itself, so it is not maintainable in

law. The plaintiffs have taken signature of the defendant

on two sets of lease agreement claiming to be the

duplicate of one lease agreement while giving the copy of

the lease agreement to the defendant has given the

materially altered agreement. The defendant herein never

agreed to pay the rent of Rs.1,85,000/- per month to the

schedule premises.    The plaintiffs in order to threaten or

to demand more rent in the event of not agreeing by the

defendant after certain period has deliberately created

the     original   lease    agreement         by       mentioning

Rs.1,85,000/- as rent per month and in the Xerox copy of

the     lease   agreement     showing    rental       amount          of

Rs.75,000/- to the defendant. As per the same from the

date of entering into lease agreement, the defendant has

been paying the rent at the rate of Rs.75,000/- per

month.      The plaintiffs have used 4th page of original

lease    agreement,   dated    26.11.2009       and      materially
                                  O.S.No.3525/2014 C/w O.S.No.2874/2015
                           14                        O.S.No.7365/2015




altering the same issued the xerox copy of the said

document to the defendant.         It is submitted that

defendants have noticing the amount in the xerox copy of

the agreement as Rs.75,000/- has signed the original one

where amount has been shown as Rs.1,85,000/- thinking

the amount is a sum of Rs.75,000/- only. The plaintiffs

are the owners of commercial complex and they have let

out several shop was for rent.   The plaintiffs are not at

all required the schedule premises for their personal use

and occupation.      The defendants is running cloth

business in the name and style 'Sri Satyam Silk ' has

invested huge amount for the interior with the permission

of plaintiffs and also invested huge amount for his

business.   He has employed several employees and they

are all depending upon the said business. The plaintiffs

have offered the suit schedule premises to the defendant

with the assurance that locking period would be 10 years

they would not asked him to vacate. Further they agreed

to take 15% enhanced rent after completion of 5 years as

the defendant had invested huge amount for interiors and
                                          O.S.No.3525/2014 C/w O.S.No.2874/2015
                                15                           O.S.No.7365/2015




also business.     The defendant used to pay the rent by

way of cheque after deducting income tax and the

defendant has paid entire rent till the date of filing suit,

after filing the suit plaintiffs herein refused to receive the

rent. Hence he could not pay the same.                 The defendant

is ready and willing to deposit up to date rent at the rate

of Rs.75,000/- from the date of suit to till today before

the court.     After filing the suit, the plaintiffs with an

intention to harass the defendant purposely disconnected

the electricity. It has been reconnected after filing the

criminal case.     The plaintiffs have not approached this

court with clean hands. The present rent of the schedule

premises would be around Rs.3,00,000/-, is highly

exaggerated only to make an illegal gain. The rent paying

by defendant itself is higher. The suit of the plaintiff is not

at all maintainable.       Hence prayed for dismissal of the

same.

     6.      The   brief    facts   of   the    plaintiffs       case      in

O.S.No.2874/015 and 7365/2015 are as under:
                                           O.S.No.3525/2014 C/w O.S.No.2874/2015
                                16                            O.S.No.7365/2015




       That plaintiffs are the owners and landlords of suit

schedule premises and the defendant was tenant under

the plaintiffs on monthly rent of Rs.1,85,000/-. The

tenancy   month     is    the    English          Calendar           month

commencing from 1st day of every month and ending with

the last day of same month.          The defendant had agreed

to enhance the rent by 15% per month on the agreed

rent once in three years from the period of date of lease

agreement. The date of agreement was 26.11.2009.

The defendant had agreed to pay the maintenance

charges of Rs.3000/- every month.              He has also agreed

to pay service tax on the rent applicable. The defendant

has not paid the maintenance charges and also the

service tax as agreed by him. He has also not paid the

enhancement    of   the   rent       as   agreed        by     him.      The

defendant was paying the rent by means of two cheques.

One self cheque for Rs.1,10,000/- and another account

payee cheque for Rs.75,000/- after deducting TDS for his

convenience sake, in all R.1,85,000/-. Inspite of several

demands and requests by the plaintiffs the defendant
                                     O.S.No.3525/2014 C/w O.S.No.2874/2015
                              17                        O.S.No.7365/2015




with held payment of maintenance charges, service tax

and enhancement of rent. The tenancy of the defendant

is already terminated by issuing quite notice, dated

28.03.2014, with effect from 30.04.2014 it was duly

served. The defendant has neither replied nor complied

the terms of the notice. In the notice, dated 28.03.2018

itself it was made it clear that subsequent to the

termination tenancy of the defendant in respect of the

schedule premises if any amount is paid by him towards

rent or as rent the same would be received by the

plaintiff under protest as part of the damages amount

and without prejudice to the quit notice. A Civil suit for

ejectment has already been filed by the plaintiffs against

defendant in O.S.No.3525/2014, and the same is pending

on the file of this court.   These suits have been filed for

recovery of arrears of rent by way of damages for use

and occupation of the premises for the period from

01.02.2014 to 30.04.2014 and arrears of rent by way of

damages from 1.5.2014 to 31.3.2015, difference of

enhanced rent from 1.2.2013 to 30.4.2014 and 1.5.2014
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                              18                         O.S.No.7365/2015




to 31.3.2015 at the rate of 15% on 1,85,000/- per

month, maintenance charges from 1.4.2012 to 31.3.2015

at the rate of Rs.3000/- per month and service taxes on

Rs.1,85,000/- from 1.4.2012 to 31.1.2013 and 1.2.2013

to 31.3.2015 for a total sum of Rs.33,31,853.40 and a

sum of Rs.9,75,161.80 after deducting advance/security

deposit amount paid by the defendant. It is also pending

on the file of this court after termination of the tenancy

the defendant has no right to remain in occupation of the

schedule property and defendant is liable to pay damages

by way of compensation for use and occupation/mesne

profits at the rate of 3,00,000/- per month which is the

prevailing rate of rent in the locality for similar premises

in the area it let out.   Meanwhile the defendant is making

sublet the schedule premises to the third party and wants

to leave the jurisdiction of this court without paying the

arrears of rent by way of damages/compensation for use

and occupation of the schedule premises, if no legal

action is taken by the plaintiffs, till the disposal of the suit

in O.S.No.3525/2014.        The amount will become heavy
                                             O.S.No.3525/2014 C/w O.S.No.2874/2015
                                  19                            O.S.No.7365/2015




and payable and defendant may ran away from the

jurisdiction of this court.      Under such circumstances the

plaintiff will not be in a position to recover the due

amount from the defendant.               If separate application is

made in the aforesaid suit for ejectment for recovery of

rent and damages/compensation for use and occupation,

mesne profits, maintenance charges, service tax etc., at

the agreed rate.        The said suit for ejectment will be

procrastinated by the defendant when the main relief of

decree for ejectment of the defendant from the suit

schedule property will be delayed and further there will

be further more amount will become due.                         Hence the

preset suit has been filed for recovery of amount due by

the defendant at the agreed rate without prejudice to the

rights     of    the        plaintiffs      who          claim          future

damages/compensation for use and occupation of the suit

premises. The defendant is liable to pay enhanced rent as

agreed by the defendant at the rate of Rs.2,12,750/-

from     1-3-2013    i.e.     15%      on    the      agreed        rent      of

Rs.1,85,000/-,      further    the     defendant         has      not     paid
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                               20                        O.S.No.7365/2015




maintenance charge and service tax from the inception of

the tenancy.   A total sum of Rs.9,75,161-80and a sum of

Rs.33,31,853.40 is due to the plaintiffs after deducting a

sum of Rs.10,00,000/- was paid by the defendant as

security deposit through cheque at the time of occupation

of the schedule premises.      Now the defendant is liable to

pay a sum of Rs.9,75,161.80 and interest at the rate of

12% per annum from the date of suit till the date of

realization.


     7.    After service of summons, the defendant in

O.S.No.2874/2015     and       O.S.No.7365/2015            appeared

through his counsel and filed written statement denying

the plaint averments.       The brief facts of the written

statements are as under.

     The suit of the plaintiffs is not maintainable either in

law or on facts of the case. The plaintiffs are the owners

and landlord of suit schedule premises, the defendant is

tenant under them on monthly rent of Rs.1,85,000/- and

tenancy    month    is   the     English     Calendar           month
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                              21                         O.S.No.7365/2015




commencing from 1st day of every month and ending with

the last day of same month is false and the plaintiff be

put to strict proof of the same. The monthly rent

Rs.1,85,000/- to the schedule premises is utterly false.

The plaintiff be put to strict proof of the same.                   The

actual rent was Rs.75,000/- after deducting TDS.                   It is

false to say that defendant is chronic defaulter and

irregular in payment of rent, hence denied. It is false to

say that plaintiffs have terminating the tenancy of

defendant in respect of suit schedule property by issuing

quite notice dated 28.03.2014, so also the contention

that the tenancy expires from 30.04.2014 and quite

notice has been duly served on the defendant are all false

hence denied. The suit is hit by principles of resjuicata in

view of pendency of O.S.No.3525/2014.                The plaintiffs

have demanded incorrect, illogic and highly exorbitant

amount in order to make an illegal gain. It is false to say

that the defendant is liable to pay a sum of Rs.9,75,161/-

on the date of filing of the suit.

      The true facts of the case are as under.
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                              22                         O.S.No.7365/2015




     That defendant is the tenant under the plaintiffs has

taken the suit schedule premises as per lease Agreement,

dated 26.11.2009       on monthly     rent      of    Rs.75,000/-.

Though the agreement speaks about 11 months lease but

it is extendable on mutual agreement. This defendant has

paid Rs.20,00,000/- rupees towards security deposit. This

defendant has already paid monthly rent of Rs.75,000/-

which including service tax regularly.               The plaintiffs

claiming illegal amount, suit is not at all maintainable

prayed for dismissal of the suit.


     8.     On the basis of the above pleadings, materials

and documents, my predecessor in office has framed the

following issues:

     Issues in O.S.No.3525/2014

          1.   Whether the plaintiffs prove that they

          have terminated the tenancy rights of the

          defendant legally and validly?

          2.   Whether the plaintiff is entitled for the

          reliefs as prayed for?
                               O.S.No.3525/2014 C/w O.S.No.2874/2015
                     23                           O.S.No.7365/2015




3. What order or decree?

Additional Issues:

4. Whether the defendant proves the suit is

  based on fabricated lease agreement?

5. Whether the defendant proves that the agreed

  rent of the premises in question is only a sum

  of Rs.75,000/- per month but not a sum of

  Rs.1,85,000/- per month as claimed by the

  plaintiff in the plaint?

6. Whether the defendant proves that the plaintiff

  herein by playing fraud upon him has created

  the lease agreement to claim the rent as

  Rs.1,85,000/-per           month           instead            of

  Rs.75,000/-?

7. Whether the defendant proves that he has

  paid a sum of Rs.20,00,000/- to the plaintiff

  towards advance while taking the premises on

  lease?
                                   O.S.No.3525/2014 C/w O.S.No.2874/2015
                          24                          O.S.No.7365/2015




Issues in O.S.No.2874/2015:

1. Do the plaintiff prove the suit claim amount
     is due by the defendant towards arrears of
     rent?

2. Whether the plaintiff is entitled for the
     interest in suit claim amount?

3. Whether the suit is hit by principles of
     respondent-judicata?
4. Whether the suit is barred by under order 2
     Rule 2 of C.P.C.?
5. What order or Decree?


Issues in O.S.No.7365/2015:

1.           Do   the     plaintiff   prove       that      the
             defendant to be liable to pay the suit
             claim amount?
2.           If so what is the rate of interest to
             which plaintiffs are entitled?
3.           Does the defendant prove the suit to
             be hit by principles of res-judicata by
             virtue of O.S.3525/2014?
4.           Does the defendant further prove this
             suit to be barred under Order 2 Rule 2
             of C.P.C.?
                                         O.S.No.3525/2014 C/w O.S.No.2874/2015
                               25                           O.S.No.7365/2015




          5.       Does the defendant prove not to have
                   committed any default and therefore
                   liable to pay the suit claim amount?
          6.       What order or decree?


     9. In order to prove the case of the plaintiffs, first

plaintiff himself examined as P.W.1 and got marked 18

documents as Ex.P1 to 18 documents. On the other hand

defendant himself examined as D.W.1 and got marked 8

documents as Ex.D.1 to 8 and closed his side evidence,

hence case is posted for arguments.

    10.        Heard the arguments of both sides. Perused

pleading, evidence and documents relied by both parties.


    11.    My findings to the above issues are as follows :

     Issues in O.S.No.3525/2014

                  Issue No.1        : In the Affirmative,

                  Issue No.2        : In the affirmative,

   Additional Issue No.4            : In the negative,

   Additional Issue No.5            : In the negative,

   Additional Issue No.6            : In the negative,
                                  O.S.No.3525/2014 C/w O.S.No.2874/2015
                        26                           O.S.No.7365/2015




Additional Issue No.7        : In the Affirmative,

          Issue No.3     :     As per final order


    Issues in O.S.No.2874/2015:

        Issue No.1           : In the affirmative,

        Issue No.2           : In the affirmative,

        Issue No.3           : In the negative,

        Issue No.4           : In the negative,

        Issue No.5           : As per final order


    Issues in O.S.No.7365/2015:

        Issue No.1           : In the affirmative,

        Issue No.2           : In the affirmative,

        Issue No.3           : In the negative,

        Issue No.4           : In the negative,

         Issue No.5          : In the negative,

         Issue No.6          : As per final order
                                   O.S.No.3525/2014 C/w O.S.No.2874/2015
                            27                        O.S.No.7365/2015




                     REASONS

   12. ISSUE No.1 in O.S.No.3525/2014: According

to the plaintiffs they are the land owners and defendant

is the tenant in occupation of the suit schedule premises.

The tenancy is months to month tenancy as per English

calendar commencing from 1st day of every month and

ending with the last day of every month. The schedule

premises was let out for non residential/commercial

purpose.   It measures more than 14 square meters.

The defendant has to pay maintenance charges, service

charges and also enhancement of rent as agreed by him.

Inspite of several demands and requests made by the

plaintiffs he withheld the same hence he has rendered

himself liable to be evicted from the schedule premises

on the said ground. It is also contend that defendant is

trying to sub let the schedule premises under the guise

of entering into partnership firm with other person

contrary to the terms and conditions of the lease

agreement and illegally, unauthorisedly and without
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                              28                         O.S.No.7365/2015




consent of the plaintiffs, so also he has made major

unauthorized    alterations   in   the    schedule         premises

without the consent of plaintiffs contrary to the terms

and conditions of the lease agreement. The period for

which   the   schedule   premises    was      let    out      to    the

defendant was expired and he has no right to continue

the lease for further period and he is liable to be evicted.

The plaintiffs required the schedule premises for their

own use and occupation. The plaintiffs have requested

the defendant orally to vacate and deliver the vacant

possession of schedule premises, but the defendant for

one or the other reasons postponing to vacate and hand

over vacant possession of the suit schedule property in

favour of the plaintiffs.     The act of the defendant is

detrimental to the interest of the plaintiffs.            Therefore

the plaintiffs do not wish to continue the tenancy of the

defendant in respect of the suit schedule premises and

terminated his tenancy in respect of the suit schedule

premises by issuing quite notice, dated 28.03.2014 and

terminated the tenancy of the defendant immediately
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                            29                         O.S.No.7365/2015




after expiry of 30.04.2014. The notice was duly served

on the defendant on 7.04.2014 even copy of the notice

was duly affixed on the front door of the schedule

premises on 29.03.2014. Hence the plaintiffs have duly

terminated the tenancy rights of the defendant in respect

of the suit schedule premises legally and validly. These

facts have been denied by the defendant in his written

statement   and   contended    that,   he    never       tried      to

alteration or damage the suit schedule premises without

the will and wish of the plaintiffs. He has not undertaken

any alternation in the suit schedule premises, so also he

has not tried to sub-let the suit schedule premises in

favour of 3rd parties under the guise of partnership.

Further it is false to say that defendant has not paid

maintenance charges/service charges and also enhanced

rate of rent as agreed by him to the plaintiffs in the lease

agreement that too inspite of several demands and

requests made by the plaintiffs.    The plaintiffs be put to

strict proof of the same.     It is also false to say that

plaintiffs are required the suit schedule premises for their
                                              O.S.No.3525/2014 C/w O.S.No.2874/2015
                                       30                        O.S.No.7365/2015




own and personal use. The plaintiffs are having some

other premises for their use. It is also false to say that

plaintiffs    got     issued    quit    notice,    dated       28.03.2014

terminating the tenancy right immediately after expiry of

30.04.2014 and said notice was sent through registered

post and it was duly served. The plaintiffs be put to strict

proof of the same. Though the lease agreement is for 11

months, but it is extendable with mutual consent of the

parties.      There is no valid and lawful termination of

tenancy in respect of the suit schedule property.


      13. That to prove the case of the plaintiffs, first

plaintiff got examined as P.W.1. In his affidavit filed in

the form of examination-in-chief he has reiterated the

plaint averments and in support of his contentions he has

relied Ex.P8 to 18 documents.               Ex.P8 is the legal notice

issued       by     plaintiff   through     their      counsel,         dated

28.03.2014, wherein it is stated that the tenancy of the

defendant in respect of the suit schedule premises has

been terminated with effect from 30.04.2014.                        The said
                                   O.S.No.3525/2014 C/w O.S.No.2874/2015
                            31                        O.S.No.7365/2015




notice further discloses that plaintiffs have complied the

statutory provisions required under Section 106 of

Transfer of Property Act. The Ex.P-9 and 10 are the

postal receipts disclosing issuance of notice under Ex.P-

8 to the defendant on his two addresses. Ex.P-11 is the

postal acknowledgement discloses due service of said

notice on the defendant as on 07.04.2014. The Ex.P.12

to 17 are the photographs of the suit schedule premises,

wherein the affixture of quit notice on the conspicuous

place of the suit schedule premises evidenced. The

Ex.P-18 is the C.D. pertaining to the photographs of

Ex.P.12 to 17, though the defendant in his written

statement has denied issuance of termination notice and

its due service on him and    contended that plaintiff be

put to strict proof of the same. Inspite of lengthy cross

examination to P.W.1 nothing is elicited from his mouth

contrary to the plaintiffs contentions. Since the postal

acknowledgement is issued by public office bearing the

address of the defendant. the defendant has not disputed

his address shown in Ex.P.11.    On the other hand the
                                   O.S.No.3525/2014 C/w O.S.No.2874/2015
                           32                         O.S.No.7365/2015




defendant himself got examined himself as D.W.1, in his

affidavit though he has reiterated the contentions of the

written statement, but in the course of his cross

examination he has admitted due service of notice under

Ex.P.8.   It is not the case of the defendant that the

address shown in Ex.P.8 does not belongs to him nor he

has made any effort to deny the fact of affixture of quit

notice to the conspicuous place of the suit schedule

premises. Admittedly the defendant is carrying out his

business in the suit schedule premises.        So taking into

consideration of all these facts and circumstances one

point is clear that plaintiffs have proved issuance of

termination of tenancy notice in respect of the suit

schedule premises on the defendant and its due service

on the defendant. No contra evidence is available to

deny these facts. That on the contrary the defendant has

contended that though the termination of tenancy notice

has been issued by the plaintiffs in respect of suit

schedule premises on him, but as per the terms and

conditions of the lease agreement entered between
                                       O.S.No.3525/2014 C/w O.S.No.2874/2015
                                33                        O.S.No.7365/2015




himself and plaintiffs discloses that the tenancy is

extendable with mutual consent.             On perusal of the

contents of Ex.P.7 and Ex.D.2 there is a clause at page 5

para No.5 thus reads as under.


          " It is agreed between the parties that
  the period of lease is for eleven months only,
  i.e. commencing from 1.02.2010 in the first
  instance and thereafter the same may be
  continued     for   further    period    by     mutual
  understandings      and   consultation        between
  lessors and lessee".

    14.    Even the contents of the lease agreement is

considered then also it is very much necessary that for

extending the term of tenancy mutual consent of both

parties is necessary. Since the plaintiffs have made it

clear that they are not intended to continue the tenancy

of the defendant       and they have issued notice of

termination of tenancy. Such being the case the terms

and conditions referred above in the lease deed will not

come to the aid of the defendant to establish his
                                   O.S.No.3525/2014 C/w O.S.No.2874/2015
                            34                        O.S.No.7365/2015




contentions. As already discussed above the plaintiffs

have complied the statutory provisions required under

Section 106 of Transfer of Property Act by issuing of

quit termination of tenancy notice which has been duly

served on the defendant. Therefore the contentions of

the defendant that said tenancy termination notice is

not legal and valid one does not holds good.                  The

termination of tenancy of the defendant in respect of

suit schedule premises appears to be valid, lawful, no

ground are available to deny the same. Therefore in my

view plaintiffs have proved this issue. Accordingly I

have answered it in the affirmative.


     15. Additional       Issue    No.4,        5     &      6     in
O.S.No.3525/2014:-

      All the issues are inter-related and connected to

each other to avoid repetition, I have taken them jointly

for discussion.

       According to the defendant he has entered into

lease agreement with the plaintiffs on 26.11.2009 in

respect of suit schedule premises.      The plaintiffs have
                                       O.S.No.3525/2014 C/w O.S.No.2874/2015
                               35                         O.S.No.7365/2015




rented    the    said   property    for   rental       amount          of

Rs.75,000/- per month. It is his further contention that

at the time of entering into agreement the plaintiffs have

put a condition that agreement will be made in two sets,

and both sets will be signed by all the parties. However

it was made clear by the plaintiffs that original will be

kept with them and the duplicate will be with the

defendant.      Accordingly the defendant signed the two

sets of papers and retained the agreement which was

made in duplicate with him. The defendant is surprised

and shocked to know that the plaintiffs herein had played

fraud on the defendant in getting his signature on a

original stamp paper, wherein the rent is alleged to have

been     mentioned      as   1,85,000/-     per      month.         The

agreement relied upon the plaintiffs to terminate the

lease and to file the suit for eviction is not at all

agreement entered acted upon by the plaintiffs and

defendant. The plaintiffs and defendant have entered

into an agreement wherein the rent was mentioned as

Rs.75,000/- only per month. Hence the suit filed by the
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                             36                          O.S.No.7365/2015




plaintiff based on fabricated document itself is not

maintainable in law. Further by way of amendment the

defendant set up plea that plaintiffs though have taken

the signature of defendant on 2 sets of lease agreement

claiming to be the duplicate of one lease agreement

while giving the copy of lease agreement to the

defendant has given the materially altered agreement.

Further contend that defendant never ready to pay rent

of Rs.1,85,000/- per month to the schedule premises.

The   plaintiffs   deliberately    created       original        lease

agreement by mentioning Rs.1,85,000/- as rent per

month and in the Xerox copy furnished to defendant as

Rs.75,000/- per month, since from the date of entering

into lease agreement the defendant has been paying the

rent of Rs.75,000/-. The plaintiffs have materially altered

the Xerox copy of the agreement, dated 26.11.2009.

That to prove the case of the defendant he himself got

examined as D.W.1, in his affidavit filed in the form of

examination-in-chief,   he   has    reiterated       the      written

statement averments and contended that the plaintiff
                                         O.S.No.3525/2014 C/w O.S.No.2874/2015
                               37                           O.S.No.7365/2015




has created lease agreement dated 26.11.2019 by

materially altering the issues, xerox copy of the said

document to him. According to him, he has signed the

original    one   where     amount   has        been       shown        as

1,85,000/-, thinking the amount a sum of Rs.75,000/-

only. The plaintiff is claiming rent of the suit schedule

premises at the rate of Rs.1,85,000/- per month which is

illegal and based on fraudulent document. On the other

hand he is paying the rent at the rate of 75,000/- per

month only. But in his cross-examination he has deposed

as under.

           "In the year 2010, I was occupied the suit
     schedule property.        1st lease agreement was
     executed      on     26.11.2009.     Except         the     said
     agreements no agreement have been executed.
     I am a B.com graduate. It is true to suggest that
     without verifying the document I never put my
     signature. It is true to suggest that before
     executing the lease deed draft was prepared. I
     was read over the said draft. The said draft was
     with me about 2-3 days.            I was approved the
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                             38                        O.S.No.7365/2015




     said draft, thereafter it was typed and handover
     to me.


     That on perusal of the above evidence it is quite

clear that the defendant is a graduate, he has not jin

habit of signing the document without going through its

contents. In his further cross examination he deposed as

under.

          " The said original agreement executed in two
     sets. Out of which one is on stamp paper and I
     was not seen the another copy, whether it was
     typed or copied. The plaintiff has not hand over
     the copy of the said lease deed, witness again
     stated that I was received Xerox copy. It is true
     to suggest that original was with the plaintiff and
     Xerox copy was with me. I was put my signature
     on the said document.

    17.     That he further cross examination of D.W.1

makes it clear that the original agreement executed in

two sets he has put his signature on the document.                  If

really two sets of lease agreements have been made

under such circumstances the defendant ought to have
                                   O.S.No.3525/2014 C/w O.S.No.2874/2015
                           39                         O.S.No.7365/2015




received Xerox copy of both the sets. No such contention

raised. Further he deposed as under.

     " My brother name Mahaveer Chand was a
     witness to the document. The plaintiff son by
     name Kumar Kumar was a witness to the said
     document".


     18. On perusal of the entire evidence of D.W.1, it is

quite clear that, DW.1 is a B.Com., graduate qualified,

having knowledge of reading, writing and understanding

the language. The D.W.1 has admitted that before

executing the lease deed in respect of the suit schedule

premises the draft has been prepared and it has been

served to defendant. The defendant has gone through it

after his approval only the original lease deed has been

drafted.   The D.W.1. further admits that he has signed

the lease deed after going through its contents.               Such

being the case the contention of the defendant that

plaintiff has manipulated, fabricated     and created lease

deed to defraud the defendant and inserted certain pages

which are not the part of the original lease deed and
                                     O.S.No.3525/2014 C/w O.S.No.2874/2015
                            40                          O.S.No.7365/2015




handed over it to the defendant does not              holds good.

The D.W.1 in his further cross examination admitted his

signature available on Ex.P.7 original lease deed and

further deposed as under.

           " Now I have seen the original copy of the

     said document which is already marked as

     Ex.P.7, now I have seen Ex.D.7 and identified

     my signatures. The contents of Ex.P.7 are true

     and correct.

    Since the D.W.1 himself admitted in his cross

examination that contents of Ex.P7 are true and correct,

such being the facts of case his contention that Ex.P.7 is

a fraudulent, fabricated document does not holds good.

The D.W.1 in his further cross examination deposed as

under.

      "Now I have seen Ex.D.2, which is produced

     by me as per my knowledge contents of Ex.D.2

     are true and correct.       Now I have seen the

     clause-21 of Ex.D.2 which is correct. It is true

     to suggest that, as per my knowledge duly
                                     O.S.No.3525/2014 C/w O.S.No.2874/2015
                               41                       O.S.No.7365/2015




     signed is nothing but      signature made by me.

     Original copy of Ex.D.2 was not hand over to

     me.      Ex.D.2 was hand over to me duly signed

     by both parties".


     19.      According to D.W.1 as per his knowledge the

contents of Ex.D.2 are correct it is not his case that

Ex.D.2 itself is the true and correct document for the

parties to the suit.   Even he has stated that where is the

original of Ex.D.2 and he don't no where about of it.

hence evidence of D.W.1 is not helpful to prove the

contention    of   defendant   argument       appears        to     be

reasonable.    The D.W.1 further deposed as under.

       "I do not know, existence of original Ex.D.2

     and whereabouts' it. After filing the suit, I was

     not tried to verify the originals of Ex.D.2. Now I

     have seen the Ex.P7 and Ex.D.2 are not ditto.

     The witness voluntarily stated that both are

     same and not changed. It is false to suggest

     that,    para No.4 of Ex.P7 and Ex.D.2 are not
                                        O.S.No.3525/2014 C/w O.S.No.2874/2015
                                 42                        O.S.No.7365/2015




       similar. It is true to suggest that, para No.2 of

       page No.4 are contain 6 lines and paragraph 3

       of page No.4 at Ex.P.7 contains 6 lines and

       Paragraph- 3 of Page No.4 also contains 6

       lines, but margin was left in higher side. It is

       true to suggest that, Para 4 of page No.4 in

       Ex.P7 and Ex.D.2 are different. It is true to

       suggest that,    para- 4 of Ex.P7 at top three

       lines are though     similar to the Ex.D.2,             but

       there is difference. Said differences are Ex.P7

       and   Ex.D.2    at   para-4    are    came        to     my

       knowledge as of now.

       20.   The very evidence of D.W.1 clearly goes to

show that Ex.P.7 and Ex.D.2 one and the same looks

similar to each other but infact they are having full of

changes not matches each other particularly at page

No.4    of   the    respective    documents.        It    has      been

categorically admitted by D.W.1 in his further cross

examination.       In one breath the D.W.1 contends that
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                             43                        O.S.No.7365/2015




draft of lease deed was prepared after his approval

original deed has been prepared and there after he has

gone through its contents thereafter xerox has been

taken and he put his signature in his shop. Later he

changed his version and tried contend that after his

signature the Xerox of the document has been obtained

but in the written statement has set up plea that two

lease deeds have prepared as per the instructions of the

plaintiff. In one deed the rent of the suit schedule

premises has been shown as 75,000/- per month which

was the actual and agreed rate of rent.                It is also

contended that as per the instigation of plaintiffs another

lease agreement has been executed on the same day

wherein the rent of the schedule premises was shown as

Rs.1,85,000/- per month. The plaintiffs have kept both

originals it with them the same has been now used for

filing false suit against him. It the contention of the

defendant   and   evidence    of   D.W.1      is     taken       into

consideration it is appears that defendant is not firm in

his contentions he is trying to change his versions time
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                           44                          O.S.No.7365/2015




to time argument appears to be reasonable. If really the

plaintiffs have obtained signature of the defendant on

two independent lease deeds as contended by the

defendant he ought to have been examined his brother

who is one of the attesting witness of the document

which has not been done.        It is specific case of the

plaintiffs that, defendant used to pay monthly rent of

Rs.1,85,000/- by way of account payee cheque for a sum

of Rs.75,000/- and remaining amount of Rs.1,10,000/-

through self cheque. Though this fact has been denied

by the defendants and contended that he has agreed to

pay monthly rent of Rs.75,000/- only and he never

agreed to pay a sum of Rs.1,85,000/-, as contended by

the plaintiffs. To prove the case of the plaintiffs they

examined P.W.1 who has reiterated the plaint averments

in support of their contention they have relied Ex.P.7

document. The defendant has disputed the Ex.P.7 and

relied Ex.D.2 document. The defendant has also set up

plea that Ex.P7 document not executed to act upon. As

already discussed above the defendant has miserably
                                         O.S.No.3525/2014 C/w O.S.No.2874/2015
                               45                           O.S.No.7365/2015




failed to prove that the Ex.P.7 is a concocted and created

document to defraud him.            In one breath he has

categorically    admits that    draft     of    Ex.P7       has     been

prepared and handed over to him and it was with him for

3-4 days and he has gone through the terms and

conditions of the said lease agreement and after his

approval only the original lease agreement has been

prepared. Further the D.W.1 in his cross examination

categorically admitted that he is not in habit of signing

the document without going though its contents and also

deposed that he has gone through the contents of the

agreement of lease prepared by plaintiffs then put his

signature.     Under these circumstances the execution of

lease deed has been admitted by D.W.1 argument

appears   to    be   reasonable.        Having       admitting         the

execution of lease agreement and setting up contrary

plea stating that plaintiff has prepared two sets of lease

agreement and obtained his signatures on both the

documents and he has given Xerox copy of the lease

agreement endorsing on it as duplicate as per Ex.D.2
                                         O.S.No.3525/2014 C/w O.S.No.2874/2015
                                46                          O.S.No.7365/2015




does not holds good.        Since the defendant has set up

plea of concocting of document and committing of fraud

the burden of proving such plea lies on him. Except self

interested oral testimony of D.W.1, no material has been

placed by the defendant to prove this contention. The

defendant has set up plea of forgery and concoction of

document. The burden is on him to establish said

contention as already stated above no material has been

brought on record. The defendant has relied Ex.D.3 to 7

documents     i.e.,   his     audited    financial       statements.

Wherein     the   reference    of    payment       of    Rs.75,000/-

towards rent is appears. It is the specific contention of

the plaintiffs that balance amount of Rs.1,10,000/-

towards rent used to paid by the defendant by way of

self cheque. The D.W.1 in his further cross examination

admitted the fact of issuance of self cheque. But

contended that said cheques have been issued by him

towards dealers and waivers. Admittedly the plaintiffs

are   not   the   waivers      or    dealers    transaction          with

defendant. Such would be the fact where question arises
                                                  O.S.No.3525/2014 C/w O.S.No.2874/2015
                                     47                              O.S.No.7365/2015




for   issuing cheque for sum of Rs.1,10,000/- towards

them has not been properly explained by the D.W.1.

The defendant has admitted his signature available on

Ex.P7 and he has also admitted its due execution. So the

burden cast on him to prove that there was a second set

of lease agreement executed on the same day. In one

breath D.W.1 try to contend that both parties have put

their original signature on the Xerox set also.                             If such

would be the fact where that copy has gone, why it has

not been produced what was prevented him to produce

the Xerox copy of lease agreement having original

signature of the parties, no proper explanation came

from the defendant side. On the contrary the D.W.1 in

his further cross examination deposed as under.

            " 2009 jAzÀ £Á£ÀÄ gÀÆ.1,10,000-00 ¨ÁrUÉ PÉÆqÀÄwÛzÉÝ

            JAzÀgÉ ¸Àj . F ºÀAvÀz°
                                 À è ¥ÀæwªÁ¢ ¥ÀgÀ ªÀQîgÀÄ

            CzÀÄ    AiÀiÁjUÉ   JA§     ¸ÀéµÀvÉ    E®è    JAzÀÄ    CPÉëÃ¥À

            ªÀåPÀÛ¥Àr¸ÀÄvÁÛgÉ. ¸ÀzÀj ºÀtªÀ£ÀÄß ¸É¯ïá ªÀÄÆ®PÀ PÉÆqÀÄwÛzÉÝ

            JAzÀgÉ ¸Àj. ¸ÀzÀj J¯Áè ZÉPÀÄÌUÀ¼ÀÄ ¸ÀAvÉÆÃµÀ gÀªgÀ À
                                                  O.S.No.3525/2014 C/w O.S.No.2874/2015
                                        48                           O.S.No.7365/2015




            SÁvÉUÉ dªÀiÁ CVgÀÄvÀÛªÉ JAzÀgÉ ¸ÀjAiÀÄ®è . ¸ÀzÀj

            ZÉPÀÄÌU¼À £À ÀÄß   £Á£ÀÄ   £ÀªÀÄä   C£ïjf¸ÀÖgïØ    rîgïìUÉ

            PÉÆqÀÄwÛzÉÝ JAzÀÄ JAzÀÄ ¸ÁQë ¸ÀévÀB ºÉüÀÄvÁÛgÉ . ¸ÀzÀj

            ¸É¯ïà ZÉPÀÄÌUÀ¼À£ÀÄß C£ï jf¸ÀÖgïØ rîgïìUÉ PÉÆlÖ §UÉÎ

            £À£Àß SÁvÉAiÀİè G¯ÉèÃT¹gÀÄvÉÛÃ£É .¸ÀzÀj SÁvÉAiÀÄ GvÁgÀ

            £ÁåAiÀÄ®AiÀÄPÉÌ ºÁdgÀÄ ªÀiÁrzÉÝÃ£É .

    21. The very admission of D.W.1 about payment of

sum of Rs.1,10,000/- towards rent through self cheque

directly supports the contention of the plaintiffs.                           That

the witness got alert due to the intervention of the

learned counsel for the defendant and tried to change his

version stating that said cheques used to give the

unregistered     dealers. The defendant has not produced

the khatha extract which disclosing payment made to

unregistered dealers through self cheque.                        Since he has

admitted the fact self cheque of Rs.1,10,000/- he used to

pay rental then the question of giving those cheque to

the unregistered dealers does not arise. The evidence of

D.W.1 has to be considered going to his previous
                                          O.S.No.3525/2014 C/w O.S.No.2874/2015
                               49                            O.S.No.7365/2015




deposition then it clearly appears that D.W.1 is trying to

avoid the truth coming before the court due to the

intervention    during    curse     of       cross        examination

arguments      cannot    be   rejected.          So      Taking        into

consideration of all these facts and circumstances one

point is clear that the        defendant was paying rent

amount of Rs.75,000/- through account payee cheque

and remaining amount of Rs.1,10,000/- though self

cheque contention appears to be reasonable.                     If these

facts are considered the defendant has agreed to pay

monthly rent of the suit schedule premises at the rate of

Rs.1,85,000/- appears to be acceptable.                 No reason is

available to deny the same. Therefore the contention of

the defendant that plaintiffs have got created Ex.P.7

lease agreement to suit their convenient does not holds

good. That his further contention that plaintiffs by

playing fraud upon him has created the lease agreement

to claim the rent as Rs.1,85,000/- instead of Rs.75,000/-

per month does not holds good. The defendant has
                                          O.S.No.3525/2014 C/w O.S.No.2874/2015
                                 50                          O.S.No.7365/2015




miserably failed to prove additional issue No.4, 5 and 6.

therefore I have answered them in the negative.

      22. Additional Issue No.7 in O.S.No.3525/2014:

     According to the defendant he has paid a sum of

Rs.20,00,000/- to the plaintiffs towards security deposit

which has not been disclosed by the plaintiffs in the

plaint intentionally to make unlawful gain. The plaintiffs

have denied this fact and contend that the defendant has

paid    only     Rs.10,00,000/-      through      cheque        towards

security deposit and he has not paid any more amount in

cash towards security deposit. Therefore prayed for

rejection of the claim of the defendant.               That to prove

the case of the defendant he himself got examined as

D.W.1.    In support of his oral contention he has relied

Ex.D.1 and 8 documents. Ex.D.1 has been confronted to

the P.W.1 and he has admitted his signature available on

it but denied the contents of the documents. On perusal

of    contents    of    the   document      it   reveals       that      on

26.11.2009,       the   plaintiffs   have   issued       receipts        for

amount of received by them for a sum of Rs.10,00,000/-
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                              51                       O.S.No.7365/2015




in cash as security deposit in respect of the suit schedule

premises.    Since the plaintiffs admitted their signature

on the receipt under Ex.D.1 so it is for them to explain

before the court under what circumstances they have put

their signature on Ex.D.1, no proper explanation has

came from the plaintiffs side in this regard.         The Ex.D.8

has been admitted by the plaintiffs and contended that

they   have received    Rs.10,00,000/-      through cheque

towards security deposit in respect of the tenancy of the

suit schedule premises. Since the plaintiffs are miserably

failed to explain under what circumstances they have put

their signatures on Ex.D.1.    therefore the contention of

the defendant that on the date of execution of lease deed

the plaintiffs have executed two receipts under Ex.D.1

and 8 for receiving cash a sum of Rs.10,00,000/- and a

cheque for sum of Rs.10,00,000/- towards security

deposit appears to be reasonable and acceptable. The

plaintiffs except evidence of P.W.1 no material has been

placed on record to deny the contents of the documents.

Therefore in my view the defendant has proved that he
                                     O.S.No.3525/2014 C/w O.S.No.2874/2015
                             52                         O.S.No.7365/2015




has paid a sum of Rs.20,00,000/- has security deposit in

respect of suit schedule premises.       The defendant has

proved this issue.   Accordingly, I have answered it in the

affirmative.

   23.    Issue No.3 & 4 in O.S.No.7365/2015 &
O.S.No.2874/2015:

      According to the defendant the suit of the plaintiff

in   O.S.No.2974/2015     and     7365/2015         are     hit     by

principles of respondent-judicata. Since the plaintiffs

have filed suit in O.S.No.3525/2014 for ejectment

against the defendant in respect of the suit schedule

premises. In view of the pendency of the said suit the

present suit is hit by principles of respondent-judicata

also provision under or 2 Rule 2 of C.P.C.            These facts

have been denied by the plaintiffs and contended that

the suits will not hit by Section.11 of C.P.C. or by order 2

rule 2 of C.P.C. Before going to the merits of the case

which is just and reasonable to go through the provisions

of Section 11 of C.P.C. Thus reads as under:
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                            53                         O.S.No.7365/2015




Section of 11 of C.P.C.

        11. Respondent judicata.- No Court shall
     try any suit or issue in which the matter
     directly and substantially in issue has been
     directly and substantially in issue in a former
     suit between the same parties, or between
     parties under whom they or any of them
     claim, litigating under the same title, in a
     Court competent to try such subsequent suit
     or the suit in which such issue has been sub-
     sequently raised, and has been heard and
     finally decided by such Court".


    24. On perusal of the above provision it is quite clear

no court shall try any suit or issue in which the matter

directly or   substantially in issue has been directly and

substantially in issue in a former suits between the same

parties under whom and they or any of them claim,

litigating under the same title, in a court of competent to

try such subsequent suit or the suit in which such issue

has been subsequently raised, has been heard and finally

decided by such court. So the foremost very important
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                             54                        O.S.No.7365/2015




thing for consideration of Section 11 of C.P.C. regarding

principle of resjudicata there must be a findings given by

competent court of law in respect of same issues

between same parties held in a formerly suit.                In the

present case No such circumstances arisen.            Admittedly

the suit O.S.No.3525/2014 filed by the plaintiffs against

the defendant for the relief of ejectment based on the

termination of the tenancy in respect of suit schedule

property is still pending for adjudication it has been

clubbed with these suits so far no findings has been

given by this court on the said suit on any issues raised

in that suit. Therefore the contentions of the defendant

that the present suits are hit by principles of res-judicata

as per Section.11 of C.P.C. appears to be bald and

untenable. The defendant has not made out any grounds

for considering his contention      and not satisfied the

ingredients of provisions of Section 11 of C.P.C.            In my

view he has miserably failed to prove issue No.3 in both

suits. Further it is the case of the defendant that the suit

of the plaintiff hit by   order 2 Rule 2 of C.P.C. Before
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                            55                         O.S.No.7365/2015




going through the merits of the case it is just and proper

to go through the provisions of order 2 Rule 2 of C.P.C.

thus reads as under.

            "2. Suit to include the whole claim.-
       (1) Every suit shall include the whole of the
       claim which the plaintiff is entitled to make in
       respect of the cause of action, but a plaintiff
       may relinquish any portion of his claim in
       order to bring the suit within the jurisdiction
       of any Court".
            " (2) Relinquishment of part of claim.-
       Where a plaintiff omits to sue in respect of, or
       intentionally relinquishes, any portion of his
       claim, he shall not afterwards sue in respect
       of the portion so omitted or relinquished".


     25. As per the above provisions every suit shall

include whole of the claim which the plaintiff is entitled

to make in respect of the cause of action, but a plaintiffs

may relinquish any portion of his claim in order to bring

the suit within jurisdiction of any Court. In this case the

plaintiff is not making any fresh claim other than the

claim made in O.S.No.3525/2014, on the other hand the
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                              56                         O.S.No.7365/2015




claim made in both the suits are the anciliary reliefs in

respect of ejectment claimed in O.S.No.3525/2014 based

on    termination   of   tenancy.   Consequential          relief     of

damages and other claims have been made. That in the

earlier suit the plaintiff has not paid the required court

fee    no he has paid in these suits. Therefore the

contention of the defendant that O.S.No.2874/2015 and

O.S.No.7565/2015 are hit by order 2 rule 2 of C.P.C.

does not hold good. The defendant has miserably failed

to prove this issue.      Hence I have answered both the

issues in the negative.


  26. Issue No.1 & 5 in O.S.No.7365/2015:

       According to the plaintiffs the defendant was

tenant under the plaintiffs in respect of suit schedule

premises on a monthly rent of Rs.1,85,000/-. The

tenancy was month of month as per English calendar

commencing from 1st day of every month and ending

with the last day of same month. The tenancy was

commenced from 1.2.2010.        The defendant had agree to
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                            57                         O.S.No.7365/2015




enhance the rent @ 15% per annum on the agreed rent

once in 3 years from the date of agreement.                  If the

tenancy is continued beyond agreed period of 11 months

period. Further he had agreed to pay maintenance

charges of Rs.3,000/- every month so also to pay service

tax on the rent as applicable. The defendant was paying

the rent by means of two cheques, one self for

Rs.1,10,000/- and another for Rs.75,000/- deducing TDS

for his convenience sake. The defendant is a chronic

defaulter and irregular in payment of rents. He has not

paid   rent   from   1.2.2014    and   he     has      not      paid

maintenances charges, service tax as agreed by him.

So he is liable to pay arrears of rent from 1.2.2014 to

30.04.2014 and maintenance charges and service tax as

on the date of suit. so the defendant is liable to pay a

sum of Rs.5,55,000/- towards arrears of rent. Further he

is laible to pay a sum of Rs.7,40,000/- by way of

damages from 1.4.2015 to 31.7.2015. The difference of

enhanced rent for the period of 1.4.2015 to 31.07.2015

at the rate of 15% on the rent of Rs.1,85,000/- (for four
                                        O.S.No.3525/2014 C/w O.S.No.2874/2015
                                58                          O.S.No.7365/2015




months at Rs.27,750/-per month comes to 1,11,000/-)

maintenances charges for the period of 1.4.2015 to

31.07.2015 at the rate of Rs3,000/- per month comes

Rs.12,000/-, service tax on Rs.2,12,750/- p.m. for the

period from 1.4.2015 to 31.7.2015 at the rate of

Rs.12.36% for 2 months comes to Rs.52,591/-. Service

tax on Rs.2,12,750/- per month for the period from

1.6.2015 to 31.7.2015 at Rs.14% for 2 months comes

to   Rs.59,570/-   all     together   he     is    liable      to     pay

Rs.9,75,161-80. Therefore he is liable to pay a sum of

Rs.9,75,161-80 with interest at the rate of 12% per

annum. These facts have been denied by the defendant

in his written statement contended that they have

agreed to take 15% enhanced rent after completion of 5

years from the date of agreement. The maintenance

amount of Rs.3000/- is highly exorbitant and it is higher

side. The rate of rent was agreed only Rs.75,000/- and

not Rs.1,85,000/-.       Therefore the claim of the plaintiff is

illegal and not sustainable. On perusal of contents of

Ex.P.7 lease agreement at page No.4 paragraph No.2 it
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                           59                            O.S.No.7365/2015




is stated that the lessee has agreed and shall pay the

maintenance charges of Rs.3000/- every month and also

service tax as applicable to the lessors. Even the terms

of the lease agreement relied by the defendant                  under

Ex.D.2 also the includes the same terms and conditions.

The clause-3 of same page thus read as under.

          " it is agreed by the lessee that, if for
       any reason if the tenancy in respect of the
       schedule premises is continued beyond
       the period of eleven months as stipulated
       in clause 6 of this agreement, the Lessee
       hereby agreed to enhance the rent for the
       schedule   premises,     by     15%        (Fifteen
       percent) on the present agreed rent once
       in three years from the date of this
       agreement".

    27. Such being the case the contention of the

defendant that he has agreed to pay enhanced rate of

rent in respect of the suit schedule premises after 5

years from the date of agreement and he as not agreed

to pay sum of Rs.3000/- towards maintenance and

applicable service tax on the rental amount of the suit
                                   O.S.No.3525/2014 C/w O.S.No.2874/2015
                           60                         O.S.No.7365/2015




schedule premises does not holds good. The contention

of the defendant is contrary to the terms and conditions

of the agreement relied by him so also the contention

about rental amount claimed by the defendant in respect

of the suit schedule property is also contrary to the

contents of thee documents proved by the plaintiffs. In

the course of examination of D.W.1 he has categorically

admitted that he has agreed to pay the maintenance

charges and service tax applicable to the lessor so also

enhancement of rental at the rate of 15% after lapse of 3

years. Such being the case the contention of the

defendant appears to be unacceptable.           Therefore the

defendant is liable to pay maintenance charges at the

rate of 3000/- per month and applicable service tax on

the rental as well as enhanced rental value as contended

by the plaintiffs holds to be good. Further the defendant

has not placed sufficient material to prove that he has

paid rent from 1.2.2010 to 31.04.2010 @ rate of

1,85,000/- per month so he is liable to pay rental

amount for the said period arguments also appears to be
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                             61                        O.S.No.7365/2015




reasonable and acceptable. No reason is available to

deny the same, they are entitle to receive a sum of

Rs.9,75,161.80.     Since the transaction is in respect of

the commercial in nature the defendant is running the

cloth business in the suit schedule premises and made

use of said money in his business transaction. Therefore

the rate of rent claimed by the plaintiff at 12% per

annum is reasonable and acceptable, the plaintiffs have

proved these issue. Hence I have answered issue No.1 in

the affirmative and issue No.5 in the negative.

   28. Issue No.1 in O.S.No.2874/2015:                  According

to the plaintiffs as on the date arrears of rent for the

period   1.2.2014      to   3.04.2014     at     the      rate      of

Rs.1,85,000/- for 3 months Rs.5,55,000/-, arrears of

rent by way of partial damages from 1.5.2014 to

31.3.2015 at the rate of 1,85,000/- (for 11 months)

comes to Rs.20,35,000/-, difference of enhanced rent for

the period from 1.2.2013 to 30.04.2014 at the rate of

15% on the rent of Rs.1,85,000/- for 15 months, at

Rs.27,750/- per moth comes to Rs.4,16,250/-, difference
                                       O.S.No.3525/2014 C/w O.S.No.2874/2015
                                 62                       O.S.No.7365/2015




of enhanced rent by way of partial                damages from

1.5.2014 to 31.3.2015 at the rate of 15% on the rate of

rent at Rs.1, 85,000/- for 11 months at the rate of

27,750/- comes to Rs.3,05,250/-, Maintenance charges

for 3 years period from 1.4.2012 to 31.03.2015 at the

rate of 3000/- per month (for 36 moths) comes to

Rs.1,08,000/-, Service tax from period 1.4.2012 to

31.1.2013 at the rate of Rs.22,866/- (for 10 months)

comes to Rs.2,28,660/-, Service tax and enhanced rent

of   Rs.2,12,750/-   for   the    period   from      1.2.2013          to

31.3.2015 at Rs.26,295.90 paise per month (for 26

months) comes to Rs.6,93,693.40 paise over all a sum of

Rs.43,31,853.40       after       deduction         amount             of

Rs.10,00,000/- received towards security deposit the

defendant is liable to pay a sum of Rs.33,31,853.40

paisa. These facts have been denied by the defendant in

his written statement and contended that the actual rent

was Rs.75,000/- that to          after deducting          TDS. The

plaintiffs have demanded incorrect, illogic and highly

exorbitant amount in order to make an illegal gain. The
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                              63                         O.S.No.7365/2015




claim of the plaintiffs towards damages of the schedule

premises would be around Rs.3,00,000/-, is highly

exaggerated only to make an illegal gain.                  The rent

paying by the defendant itself is higher. Hence prayed

for dismissal of the claim of the plaintiffs.

   29.    As already discussed in the above issue it is

quite clear that rental value of the suit schedule premises

was Rs.1,85,000/- per month. The defendant has not

produced document to show that he has paid rent for the

period from 1.2.2014 to 30.4.2014. That the defendant

has not produced documents to show that he has paid

any rent for the month of February 2014 to April 2014.

So in the absence of material documents the contentions

of the plaintiff that rent amount has not been paid by the

defendant argument reasonable to be acceptable. Since

the burden of proving payment of rent is on the tenant.

The plaintiff has also claimed a sum of Rs.1,85,000/-

i.e., rent agreed in the agreement as partial damages in

respect of the suit schedule premises from the period of

termination of tenancy till filing of the present suit. The
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                              64                       O.S.No.7365/2015




plaintiffs   in   O.S.No.3525/2014       has       prayed          for

determination of damages in respect of the suit schedule

property from the date of termination of tenancy till

vacating the suit schedule premises and handing over

the vacant possession in favour of plaintiffs as per order

20 Rule 12 of C.P.C. since the plaintiffs proved the rate

of rent of the suit schedule property is Rs.1,85,000/- per

month it has to be considered as partial damages

amount till determination of actual damages and award

in favour of the plaintiffs    after determination of the

actual damages amount paid as partial damages can be

adjusted and balance can be paid to the plaintiffs. This

fact has been denied by the defendant and contend that

since the plaintiff himself has sought for determination of

damages in respect of the suit schedule premises from

the period of termination of tenancy till its vacating as

per Order 20 Rule     12 C.P.C. He cannot claim partial

damages. Hence prayed for rejection of the claim of the

plaintiffs. As already discussed in the above issues the

plaintiffs have proved that the suit schedule property
                                        O.S.No.3525/2014 C/w O.S.No.2874/2015
                                 65                        O.S.No.7365/2015




was occupied by the defendant on rental amount of

Rs.1,85,000/- per month. Such being the case, it is the

amount of rent fetched to the suit schedule property

much prior to termination of tenancy so said amount can

be considered as partial damages of the suit proerty for

unauthorized        occupation    by    the       defendant            till

determination of actual damages, it is reasonable to be

award partial damages amount considering the rental

amount    arguments        appears      to      be       reasonable.

Therefore the contention of the defendant does not

appear proper. As already discussed in the above issues

the enhancement of rent which was agreed as per terms

of the lease agreement i.e.,at the rate of 15% on the

rental amount of Rs.1,85,000/-, the plaintiff sought for

awarding said enhanced rate of rent for the period of 15

months at the rate of Rs.27,750/-per month which

comes to Rs.4,15,450/-, so also said enhanced rent for

the   period   of     1.5.2014    to   31.3.2015          comes         to

Rs.3,05,250/-. Further the defendant has not produced

single piece of document to show that he has paid
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                            66                         O.S.No.7365/2015




maintenance charges and service tax in respect of the

suit schedule premises at the rate of 3000/- per month

from the date of commencement of tenancy till today,

however the plaintiffs have restricted their claim                  in

respect of maintenance only for 3 years which comes to

Rs.1,08,000/- and service tax of Rs.1,85,000/- from

1.4.2012 to 31.3.2012 for 10 months and a sum of

Rs.6,83,693/- for the period of 26 months all together

43,31,853/-, for which the plaintiffs are entitled to

recover the said amount from the defendant, he has not

placed single piece of document. Hence in my view the

plaintiffs have proved this issue, accordingly I have

answered these issues in affirmative.

  30.      Issue    No.2    in   O.S.No.7365/2015                   &

O.S.No. 2874/15:        Since the defendant has continue

his occupation of the suit schedule premises inspite of

termination of tenancy and doing cloth business in the

said premises. So the activities of the defendant is

nothing but commercial in nature and giving the profit.

Therefore plaintiff has sought for grant of interest on the
                                    O.S.No.3525/2014 C/w O.S.No.2874/2015
                            67                         O.S.No.7365/2015




suit claim at the rate of 12% per annum.          The fact that

defendant is running cloth business in the suit schedule

property is not in dispute. The plaintiffs have proved that

they are terminated the tenancy of the defendant in

respect of the suit schedule premises by issuing statutory

notice and called upon the defendant to vacate the suit

schedule premises and hand over the vacant possession

in his favour.   As already discussed in the above issues

the service of tenancy termination notice is not in

dispute. Inspite of termination of tenancy the defendant

has not vacated the suit schedule premises on the other

hand he has continued to be in possession of the said

premises and doing his business of gaining profit.

Therefore the transaction of the defendant is nothing but

commercial in nature, so he is liable to pay the interest

over the suit claim at the rate of 12% per annum

arguments appear to be reasonable. No reason is

available to deny the same. Therefore in my view the

plaintiff has proved this   issues.    Accordingly, I have

answered this issue in the affirmative.
                                            O.S.No.3525/2014 C/w O.S.No.2874/2015
                                   68                          O.S.No.7365/2015




  31. Issue No.2 in O.S.No.3525/2014: According to

the plaintiffs they have terminated the tenancy of the

defendant in respect of the suit schedule premises by

issuing statutory notice required under law and called

upon the defendant to vacate the suit schedule premises

and hand over the vacant possession in their favour on

or before 30.04.2014. Inspite of service of said notice

the defendant has not vacated the schedule premises

and hand over the vacant possession of the same in

favour of the plaintiffs. As already discussed in the above

issues   the    plaintiffs   are    able    to     prove       the     valid

termination of the tenancy of the defendant in respect of

the suit schedule premises. Though the defendant has

raised   several      contentions       contrary       to    the      plaint

averments but he has miserably failed to establish them.

On    the     other   hand    plaintiffs      have       proved         their

contentions with cogent and convincing evidence. The

defendant is liable to vacate the suit schedule premises

and hand over the vacant possession in favour of the

plaintiffs.    The plaintiffs have also prayed for granting
                                      O.S.No.3525/2014 C/w O.S.No.2874/2015
                             69                          O.S.No.7365/2015




damages for unauthorized occupation of suit schedule

premises even after termination of tenancy. He has also

prayed the court for awarding the damages and it can be

determined as per provisions under Order 20 Rule 12 of

C.P.C. It is further case of the plaintiff that the agreed

rate of rent of suit schedule premises is Rs.1,85,000/-

per month, said amount can be consider as partial

damages    until   actual   damage      is    determined           and

defendant be directed to pay the said amount. In view of

the discussion held in other issues the plaintiffs have

proved entitled to the relief sought in the suit.                  The

quantum of damages for unauthorized occupation of the

suit schedule premises has to be determined as per

provisions of order 20 Rule 12 of C.P.C. till then the

rental amount of Rs.1,85,000/- can be considered as

partial damages after determination of actual damages

amount argument appears to be reasonable. Further the

amount paid by the defendant towards partial damages

can be deducted in the total damages quantified after

determing it ass per order 20 rule 12 C.P.C. which will
                                          O.S.No.3525/2014 C/w O.S.No.2874/2015
                                  70                         O.S.No.7365/2015




meet the ends of justice arguments holds to be good. No

reason is made out by the defendant to deny the same.

Therefore      the   plaintiffs   have     proved         this      issue.

Accordingly,     I   have    answered       this      issue      in     the

affirmative.

     32.     Issue No.3 in O.S.3525/2014, Issue No.5 in
O.S.No.2874/2015, & Issue No.6 in O.S.No.7365/2015:
In the result, I proceed to pass the following;


                            ORDER

The Suit of the plaintiffs in O.S.No.3525/2014, O.S.No.2874/2015 and O.S.No.7365/2015 are hereby decreed with costs.

Consequently, the defendant is directed to vacate the suit schedule premises and hand over the vacant possession in favour of the plaintiffs within 60 days from the date of this order, so also the defendant is liable to pay the arrears of rent at the rate of O.S.No.3525/2014 C/w O.S.No.2874/2015 71 O.S.No.7365/2015 Rs.1,85,000/- per month from 1.2.2014 to 30.04.2014, a sum of Rs.5,55,000/-, further the defendant is liable to pay a sum of Rs.10,24,515-20 towards service tax, a sum of Rs.1,20,000/- towards maintenance, difference of enhanced rent Rs.8,32,500/-, towards partial damages of Rs.12,95,000/- with interest at the rate of 12% per annum from the date of suit till its actual realization.

Draw the decree accordingly.

Keep original judgment in O.S.No.3525/2014 and copies thereof in O.S.No.2874/2015 and O.S.No.7365/2015. [Dictated to the Judgment writer, transcribed & computerized by him, then corrected on computer, print out taken, signed by me, then pronounced in the Open Court, dated this the 29th day of February, 2020] (MALLIKARJUNA) XIV Addl. City Civil Judge Bangalore.

O.S.No.3525/2014 C/w O.S.No.2874/2015 72 O.S.No.7365/2015 ANNEXURE List of witnesses examined on behalf of the plaintiff/s:

P.W.1 : Sri. B.Santhosh List of documents marked on behalf of the plaintiff/s:

Ex.P.1 & 2 : Certified copy of Sale Deeds dt.04.11.1998 Ex.P.3 : C/c of katha certificate Ex.P.4 & 5 : Katha certificate and extract Ex.P.6 : Tax paid receipts Ex.P.7 : Lease Agreement, dt.26.09.2011 Ex.P.8 : Office copy of the Legal Notice Ex.P.9 & 10 : Postal Receipts Ex.P.11 : Postal acknowledgment Ex.P.12 to 18 : Photographs along with compact disk List of witnesses examined on behalf of the defendant/s:
D.W.1 : Sri.Uttamchand List of documents marked on behalf of the defendant/s :
Ex.D.1       :   Receipt
Ex.D.2       :   Xerox rent agreement, dt: 26.11.2009

Ex.D.3 to 7 :    Audit financial statement for the year
                 2010-11 to 2014-15

Ex.D.8       :       Receipt dt: 26.11.2009



                               XIV Addl. City Civil Judge
                                        Bangalore.
O.S.No.3525/2014 C/w O.S.No.2874/2015 73 O.S.No.7365/2015 O.S.No.3525/2014 C/w O.S.No.2874/2015 74 O.S.No.7365/2015