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Delhi District Court

M/S Diwakar Enterprises Pvt. Ltd vs Shri Alamdeep Singh Mundi on 20 November, 2018

             IN THE COURT OF SHRI GIRISH KATHPALIA, 
                    DISTRICT & SESSIONS JUDGE
              SOUTH EAST : SAKET COURT, NEW DELHI.

SUIT No. 209562/2016

        M/s DIWAKAR ENTERPRISES Pvt. Ltd.
        THROUGH ITS DIRECTOR
        SHRI RAJIV SAHAYA
        HAVING ITS OFFICE AT 
        HOUSE No. 1/4223, ANSARI ROAD,
        DARIYA GANJ, NEW DELHI
                                                          ... PLAINTIFF

                                        VERSUS

1.

SHRI ALAMDEEP SINGH MUNDI S/O SHRI TARA SINGH GRANDSON OF LATE LT. GEN. AJIT SINGH VILLAGE MALMAJRA, TEHSIL SAMRALA, DISTT. LUDHIANA, PUNJAB

2.  MAJOR SWARAN SINGH MUNDI S/o HARNAIK SINGH D­156, SECTOR 41, NOIDA 201303 UP

3.  COL. T.P.S. DEOL S/o SHRI GURCHANRAN SINGH R/o 334, PRINCES PARK SECTOR 6, DWARKA, NEW DELHI 110075

4.  HARCHAND SINGH SINCE DECEASED THROUGH LRs

(a)  JAGDISH KAUR, W/o LATE SHRI HARCHAND SINGH C3/4, DLF PHASE­I, GURGRAM 122002 Suit No. 209562/2016 Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  1 of 9 Pages

(b)  NIMRAT MUNDI D/o LATE SHRI HARCHAND SINGH C/o S­545, GREATER KAILASH­II NEW DELHI

(c)  SAKIRAT MUNDI D/o LATE SHRI HARCHAND SINGH C/o S­545, GREATER KAILASH­II NEW DELHI

(d)  SONIA MUNDI D/o LATE SHRI HARCHAND SINGH C/o S­545, GREATER KAILASH­II NEW DELHI

5.  NIMRAT MUNDI W/o SUNIL CHAUHAN D/o SHRI HARCHAND SINGH C/o S­545, GREATER KAILASH­II NEW DELHI

6.  SAKIRAT MUNDI W/o CAPT. HARJIT SINGH GILL C3/4, DLF PHASE­I, GURGAON 122002

7.  SONIA MUNDI D/o SHRI HARCHAND SINGH C/o S­545, GREATER KAILASH­II NEW DELHI

8.  SUNDEEP MUNDI W/o SHRI SARABJIT SINGH D/o SHRI HARPAL SINGH  C/o R­51, GREATER KAILASH­I NEW DELHI Suit No. 209562/2016 Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  2 of 9 Pages

9.  DILJYOT MUNDI GAREWAL D/o SHRI HARPAL SINGH  C/o R­51, GREATER KAILASH­I NEW DELHI

10.  KULWINDER GAREWAL S/o Smt. SUKHDEV KAUR  GRANDSON OF LT. GEN. AJIT SINGH  C/o R­51, GREATER KAILASH­I NEW DELHI

11.  BALWINDER DEOL D/o Smt. SUKHDEV KAUR  GRANDDAUGHTER OF LT. GEN. AJIT SINGH  C/o R­51, GREATER KAILASH­I NEW DELHI

12.  GAGANDEEP W/o SURINDER GARG GRANDDAUGHTER OF LT. GEN. AJIT SINGH  C/o R­51, GREATER KAILASH­II NEW DELHI

13.  SUKHDEV KAUR D/o LT. GEN. AJIT SINGH  VILLAGE MALMAJRA, TEHSIL SAMRALA, DISTT. LUDHIANA, PUNJAB

14.  MALWINDER KAUR W/o LATE SHRI TARA SINGH  VILLAGE MALMAJRA, TEHSIL SAMRALA, DISTT. LUDHIANA, PUNJAB                 ...DEFENDANTS Date of filing  : 09.04.2015 First date before this court : 30.05.2017 Arguments concluded on : 20.11.2018 Date of Decision :  20.11.2018 Suit No. 209562/2016 Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  3 of 9 Pages Appearance :  Shri Praveen Kumar, counsel for plaintiff Ms. Priyanka Garg, counsel for defendants J U D G M E N T ( O R A L)

1.  Plaintiff being tenant in respect of premises bearing no. R­ 49, Greater  Kailash­I, New Delhi (hereinafter referred to as "the suit property")   has   filed   this   interpleader   suit,   praying   for   a   decree   of declaration   of   the   legal   heir   of   late   Lt.   Gen.   Ajit   Singh   (hereinafter referred to as "the now deceased landlord") entitled to receive rent of the suit   property   and   also   praying   for   a   decree   of   indemnification. Originally this suit was filed on the Original Side of the Hon'ble Delhi High Court but on account of enhancement of pecuniary jurisdiction of the District Courts, this suit got transferred and my predecessor District Judge retained the suit  in this court for  disposal.   Written statements were   filed   by   the   now   deceased   landlord's   legal   heirs   who   had   been impleaded as defendants in the suit.   In the course of proceedings of this suit, one of the legal heirs namely Shri Har Chand Singh (defendant no.

4) passed away and subsequently his legal representatives were brought on record.  There were certain disputes between the defendants interse, to   the   extent   relevant   for   the   present   interpleader   suit,   but   during pendency of this suit, the defendants settled all their disputes. 

2.  The factual matrix as pleaded by plaintiff in the plaint is  as follows.  Plaintiff company took the suit property on lease by virtue of registered lease deed dated 07.03.2012 executed by the now deceased Suit No. 209562/2016 Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  4 of 9 Pages landlord.       The   said   lease   was   for   a   period   of   three   years.     After execution   of  the  said   lease,   the  now  deceased  landlord  Lt.  Gen.   Ajit Singh  passed  away.       On  coming  to  know  about  demise   of  the  now deceased landlord, plaintiff contacted legal representatives of landlord for payment of rent vide letter dated 24.12.2014 followed by legal notice and reply. But no clarity was being offered by the legal representatives of   the   now   deceased   landlord   and   at   the   same   time   they   were   also refusing   to   accept   rent.       Plaintiff   was   informed   about   Will   dated 05.01.2007 left behind by the now deceased landlord, but a copy of the same was not provided despite written request.   It appeared to plaintiff that there was no consensus amongst the executors, so vide letter dated 12.12.2014, the present defendant no. 1 asked for deposit of future rent in his name.    But thereafter vide letter dated 27.01.2015, plaintiff was asked to pay the rent jointly in the name of all three executors.   Since the now deceased landlord had left behind several legal representatives, plaintiff   requested   the   defendants   to   disclose   names   of   all   the   legal representatives or provide the necessary documents related to succession of the estate of the now deceased landlord.   Finally, as there was no clarity   as   to   who   had   succeeded   the   rights   pertaining   to   tenancy   in respect of the suit property, plaintiff issued legal notice dated 11.03.2015 to the defendants.   Upon service of the said legal notice, the defendants invited the plaintiff for a meeting on 26.03.2015 but parties could not arrive at any conclusion on account of interse disputes between the legal representatives   of   the   now   deceased   landlord.     It   is   under   these circumstances, that plaintiff brought the present interpleader suit.

Suit No. 209562/2016

Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  5 of 9 Pages

3.  In his written statement, the now deceased defendant no. 4 admitted the plaintiff to be tenant in respect of the suit property and also disclosed   the   family   tree   as   well   as   particulars   of   class   I     legal representatives   of   the   now   deceased   landlord.     Defendant   no.   4   also pleaded   about   inheritance     disputes   and  litigation  pending  interse   the defendants.   However, in his written statement, defendant no. 4 prayed that plaintiff be directed to pay 1/4th share of the rent in his name.

4.  Defendant no. 9 also filed written statement similar  to the that   of   defendant   no.   4,   disclosing   the   particulars   of   class   I   legal representatives   of   the   deceased   landlord   as   well   as   family   tree   and inheritance litigation and prayed that plaintiff be directed to pay 1/8th of rent to defendant no. 9 towards his share.  

5.  Defendants no. 8,10, 11 and 12 filed joint written statement in which they admitted the initial tenancy status of plaintiff but further pleaded that since plaintiff violated the terms of lease, it has ceased to be a lawful tenant and is now in illegal possession of the suit property.   It was   further   pleaded   by   the   said   defendants   that   plaintiff   is   liable   to immediately vacate the suit property.     The said defendants denied the plaintiff's pleadings as regards clarity of authorization in the name of defendant no. 1 to receive rent.  

6.   Plaintiff filed replications to the above written statements, reiterating   the   plaint   contents.       It   would   be   apposite   to   record   that Suit No. 209562/2016 Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  6 of 9 Pages although replication to the written statement of defendants no. 1­3 is on record   but   written   statement   of   the   said   defendants   is   not   on   record. Upon detailed examination of the proceedings, it is revealed that when the suit was  pending in the Hon'ble Delhi High Court, as reflected from the   noting   of   the   dealing   assistant   on   order   sheet   dated   11.09.2015, written statement of defendants no.1­3 was lying in objections with the registry and it appears that the objections were not got removed but on the basis of advance copy, plaintiff filed replication to the said written statement.

7.  Before   the   completion   of   pleadings   in   the   present   suit, defendants were successful in resolving their interse disputes and all of them made a statement in this court personally or through affidavits that they have no objections if the entire rent pertaining to the suit property is paid by plaintiff to the present defendant no. 1.   

8.  It is under these circumstances that on account of interse settlement between the defendants, both sides submitted today that there is no issue of facts or law required to be framed and final arguments can be heard today itself.

9.  Under   these   circumstances,   I   have   heard   Shri   Praveen Kumar,  learned    counsel for plaintiff and Ms. Priyanka Garg,  learned counsel for defendants, who took me  through records.  It is argued on behalf of defendants that there was never any confusion as regards the Suit No. 209562/2016 Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  7 of 9 Pages person entitled to receive rent after death of the now deceased landlord, so   the   present   suit   was   not   even   called   for.      Learned    counsel   for plaintiff   argued that the contents of written statements of defendants clearly reflects that there were disputes between the defendants interse and that being so, plaintiff was constrained to file this suit.

10.  In view of the contents of written statements of defendants which have been traversed through above, it is clear that defendants were litigating  against   each   other   on  the   issue   of   inheritance   of   estate   left behind   by   the   now   deceased   landlord.     As   further   reflected   from pleadings and documents, different defendants were claiming different shares in the rent payable qua the suit property.   That being so, it is not correct   to   say   that   there   was   no   confusion   as   regards   identity   of   the person entitled to receive rent.   However, as discussed above, now the defendants have resolved their interse disputes related to inheritance and have agreed that defendant no. 1 be allowed to receive rent of the suit property from plaintiff.    

11.  However, at request of both sides, it is clarified that none of the above observations shall be read to the prejudice of either side in the pending suit for recovery of possession of the suit property and mesne profits.

12.  In view of above discussion, the present suit succeeds and is decreed in favour of plaintiff, declaring that defendant no. 1 Shri Alam Suit No. 209562/2016 Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  8 of 9 Pages Deep Singh Mundi, who is the legal heir of late Lt. Gen. Ajit Singh, is entitled   to   receive   rent   for   the   suit   property   and   also   declaring   that plaintiff is entitled to indemnification with respect to the claims for rent of the suit property.

13.  Decree sheet be accordingly drawn and file be consigned to records leaving the parties bear their own costs.

Announced in the open court on                                                                  this 20th day of November, 2018        (GIRISH KATHPALIA)                                                    District & Sessions Judge                                          Digitally signed               South East, Saket Courts by GIRISH                     GIRISH                                   New Delhi 20.11.2018 (a) KATHPALIA KATHPALIA Date:

2018.11.20 15:31:07 +0530 Suit No. 209562/2016 Diwakar Enterprises vs Alamdeep Singh & Ors.   Page  9 of 9 Pages