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Delhi District Court

S. Jaginder Singh Puri vs Mr. Steven G.S. Judge on 5 August, 2014

      In the court of Ms. Ina Malhotra, District & Sessions Judge
                    South East : Saket Courts, New Delhi 

Suit No. 07/14

         S. Jaginder Singh Puri 
         S/o Late S. Hira Singh Puri
         R/o E­139, Lajpat Nagar­I
         New Delhi 110024
         Through POA Holder
         Sh. J.P.S. Puri
         S/o S. Jaginder Singh Puri
         R/o E­139, Lajpat Ngar­I,
         New Delhi 110024                           .... Plaintiff
                      V E R S U S
1.       Mr. Steven G.S. Judge 
         S/o Mr. Karam Singh
         Director M/s Interbrand Beverages (P) Ltd.
         R/o 38, Monclair Avenu # 4, Toronto, Canada
2.       Mr. Peter Scott Harvey
         S/o Mr. Peter K Harvey
         Director of M/s Interbrand Beverages (P) Ltd.
         R/o 2272, Meadowvle, RD, Toronto, ONT, Canada.
         Also residing at :
         A­1, Kalandi Colony, (Ground Floor Rear Portion)
         New Delhi 110065
3.       M/s Interbrand Beverages (P) Ltd.
         13, Millenium Business Centre,
         34, Corner Market, Road, Malviya Nagar,
         New Delhi 110017
         Also At :

Suit No. 07/14                   Jaginder Singh V. Steven G.S. Judge              Page .....1 of 4
      2nd Floor, Khodays (Brewery), 7th Mile,
     Kanakpura Road (opp. Metro)
     Bangalore ­ 560062
                                                    .... Defendants 
            Plaint presented on     :         06.01.2014
            Arguments concluded on :          05.08.2014
            Judgment on              :        05.08.2014
J U D G M E N T 

Affidavit in evidence has been filed by the plaintiff. As none is present on behalf of the defendant, the right to cross examine stands closed. As per plaintiff's evidence, the defendant is in arrears of rent since June 2013 at the admitted rate of rent of Rs. 50,000/­ per month. Though Ld. counsel for the plaintiff has filed certain lease deeds on record to substantiate his claim for mesne profit and damages, this court does not find any parity with the suit premises. Neither is the mode of proving these lease deeds in accordance with law.

2. Ld. counsel for the plaintiff submits that he does not wish to lead any evidence in this respect and would limit his claim to the mesne profit and damages as per the agreed rent.

3. A decree for recovery of arrears of rent/mesne profit is passed in favour of the plaintiff and against the defendant @ Rs. 50,000/­ per month w.e.f. June 2013 till repossession. The Suit No. 07/14 Jaginder Singh V. Steven G.S. Judge Page .....2 of 4 plaintiff would also be entitled to recover arrears of water, electricity and maintenance charges, if any. Security amount, if any, be duly adjusted.

4. Decree sheet be drawn on filing of advolarum court fee. File be consigned to record room.

5. File be consigned to Record Room.

Announced.

(Ina Malhotra) District & Sessions Judge South East, Saket Courts New Delhi 04.08.2014 Suit No. 07/14 Jaginder Singh V. Steven G.S. Judge Page .....3 of 4 Suit No. 07/14 Present : Counsel for the plaintiff Vide separate Judgment, the suit is decreed in terms thereof. Decree sheet be drawn on filing of advolarum court fee. File be consigned to record room.

File be consigned to Record Room.

(Ina Malhotra) District & Sessions Judge South East, Saket Courts New Delhi 05.08.2014 Suit No. 07/14 Jaginder Singh V. Steven G.S. Judge Page .....4 of 4