D.K. Jain, J. - (1.) Challenge in this petition is to the order, dated 31.8.2006, passed by a Division Bench of the Delhi High Court, affirming the order passed by a learned Single Judge, whereby the application filed by the Delhi Financial Corporation (for short "DFC") defendant No. 2 in the suit, seeking to wriggle out of the settlement arrived at with the plaintiffs, respondents NO. 1 to 7 herein (hereinafter referred to as "the landlords") was dismissed.
(2.) Having heard learned Counsel for the DFC and the landlords who are on caveat, we are of the view that there is no ground to interfere with the impugned order.
(3.) The backdrop of this long drawn litigation, at times coming to this Court, in brief, is as follows: The suit premises bearing No. 6-7, Saraswati Bhawan, E- Block, Connaught Place, New Delhi were let out by the landlords to the Union of India - Respondent No. 8 herein, some time in the year 1967. The lease was further extended vide agreement dated 1.1.1994 for a period of two years, with effect from 11.11.1993 at a monthly rent of Rs.2,28,255/- with right to sublet whole or any part of the premises, as per Clause (4) of the lease deed, with a rider that the Union of India will remain responsible for full payment of rent. A substantial part of the premises was sublet by Union of India to DFC. ;