Shivakant Prasad, J. - (1.) This is an application by the petitioners for recall of the order dated 14th March, 2017 passed in C.O. 1892 of 2016 (National Insurance Company Limited Vs. Chiranjan Addy and others).
(2.) Petitioners are the partners of Sandersons & Morgans which is a firm of Advocates and Solicitors and became the tenant in the suit premises owned by Royal Insurance Co. Ltd.
(3.) According to the petitioners, prior to enactment of the General Insurance Business (Nationalization) Act, 1972, Royal Insurance Building was owned by Royal Insurance Co. Ltd. and on enactment of the said Act, it became a company owned by the Government of India. On 22nd November, 1972, Government of India formed a private company known as "General Insurance Co. Ltd." and was incorporated under Companies Act, 1956 and in terms of Section 9(1) of the General Insurance Business (Nationalization) Act, 1972. Subsequently, the several Indian Insurance Companies shares acquired by Central Government merged into four insurance companies namely, National Insurance Co. Ltd., the New India Insurance Co. Ltd., the Oriental Insurance Co. Ltd. and United India Insurance Co. Ltd. The Royal Insurance Co. Ltd. merged with the respondent. Under a registered deed of lease dated 30th November, 1977 duly registered on 23rd December, 1978 the petitioner/defendant as lessor granted lease in favour of the opposite parties/plaintiffs. In terms of the said lease, the plaintiffs/opposite party continued to make payment to the defendant/petitioner monthly rental of Rs. 3,416/- and after expiry of the said lease the petitioners deposited the rent every month with the Rent Controller in the name of the plaintiff no. 8 on refusal by the petitioners/defendants to accept such rent.;