Huluvadi G. Ramesh, Shamsher Bahadur Singh, JJ. - (1.) Heard learned counsel for the appellant-tenants and learned counsel for the respondent-landlord.
(2.) This First Appeal From Order has been filed by the appellant-tenants against the order, dated 21st May, 2015 of the Civil Judge (Senior Division), Meerut, rejecting the Application No. 8-Ga-2, in Original Suit No.172 of 2015, for interim injunction, claiming prima facie case and balance of convenience in favour of the appellant-tenants.
(3.) It appears that the appellant-tenant no.1, which is a registered firm, under the Companies Act and the appellant no.2, who is the partner of the said firm, took the second floor of the building in question on rental basis at the rate of Rs. 1,85,000/- alongwith the service tax to be paid in addition on the monthly basis for which a lease-agreement has been entered into between the parties. A suit for permanent injunction, alongwith an application for interim injunction (8-Ga-2), has been filed by the Appellant-tenants on the allegations that the land-lord by adopting different harassing tactics such as locking the lift, closing the road by parking the Car in the way, cutting the electricity wire, stopping the electricity supply from generator and disconnecting water supply is trying to evict the appellant-tenants. The interim injunction has been sought restraining the defendant-landlords to interfer with the peaceful possession of the appellant-tenants and to restore the electricity and water supply. The Trial Court, considering the material produced by the parties came to the conclusion that the prima facie case and balance of convenience has not been made out in favour of the appellant-tenants, and as such rejected the application for interim injunction by the order dated 21.05.2015.;