Shruti Enterprises and Others vs Devgochwal Properties and leasing Pvt. Ltd. and Another

Valmiki J Mehta, J.—The challenge by means of these appeals is to the impugned judgment and decree dated 9.1.2001 whereby the suits of the Respondent/plaintiff for recovery of rent were decreed. The impugned judgment and decree relies upon the earlier judgment and decree in suit Nos. 15/1997 and 17/1997 between the same parties and pronounced upon by Sh. S.N. Dhingra, ADJ (as he then was) and by which judgments, the suits for recovery of rent for earlier periods were decreed. The impugned judgment and decree therefore simply decrees the suits on the basis of the judgment rendered in suit Nos. 15/1997 and 17/1997.

I have already decided RFA Nos. 277/2000, 279/2000, 519/2000 and 520/2000 between the same parties by my judgment dated 21.1.2011 and in which, I have upheld the judgments in suit Nos. 15/1997 and 17/1997. Detailed reasons are already given in my judgment dated 21.1.2011 and which will squarely govern these appeals also.

In view of my judgment date 21.1.2011 in RFA Nos. 277/2000, 279/2000, 519/2000 and 520/2000 titled as M/s Shruti Enterprises and Ors. v. M/s Devgochwal Properties & Leasing Pvt. Ltd. and Anr. the present appeals are accordingly dismissed. Parties are left to bear their own costs. Trial court record be sent back.