Manmohan, J. - (1.) Present suit has been filed for recovery by plaintiffs landlord-owner against defendants-tenant for Rs.58,79,939/- (Rupees Fifty Eight Lakhs Seventy Nine Thousand Nine Hundred and Thirty Nine Only) along with pendente lite and future interest at 18% per annum on the following basis:- JUDGEMENT_18_LAWS(DLH)2_2019_1.html
(2.) The prayer clause in the present suit is reproduced hereinbelow:- "a. Pass a decree for a sum of Rs.58,79,939/- and future interest in favour of the Plaintiffs and against the Defendants on account of rent for the period May 2012 to August 2013: b. Award the costs of the suit along with Court Fee, litigation expenses in favour of the Plaintiffs; and Any other further order or relief which this Hon'ble Court deems fit and proper be awarded to the Plaintiffs and against the Defendants in the peculiar facts & circumstances of this case."
(3.) On 15th September, 2017, this Court had imposed costs of Rs. 35,000/- on the defendant nos.1 and 6, payable to Lok Nayak Hospital, while condoning the delay in filing the written statement by the defendant nos.1 and 6. However, since the said defendants did not pay the aforementioned costs,this Court was constrained to take the written statement filed by the defendant nos.1 and 6 off the record vide order dated 12th September, 2018. Additionally, vide the same order, since none was appearing for defendant nos.2 to 5, they were proceeded ex parte.;