SOHAN SINGH ANAND Vs. STATE BANK OF PATIALA

JUDGEMENT

(1.) The plaintiff are the landlords of the suit premises being 3718 sq. ft of Commercial Space located at the New Block of building no. 28, K.G. Marg, New Delhi. By way of present suit, the plaintiff has sought ejectment of the defendant bank, and also claimed relief of damages of Rs. 2,97,400/- for two months period being September and October 1989, and for a decree of damages from the date of Institution of the suit i.e. for the period November 1989 onwards, and till the delivery of possession back by the bank,

(2.) Vide order dated 10.1.91, the following Issues were framed:-

(3.) The plaintiffs examined two witnesses in support of 'their case, viz., Shri Sohan Singh Anand plaintiff No.1 (PW 2) and Shri Sanjay Malik, a Real Estate Agent (PW1). Four documents were exhibited.by the witnesses of the plaintiff, viz., a list of three lease deeds of allegedly similarly situated properties showing the market rate of rent in the area (Exh. PW1/1), notice to quit under 106 of the Transfer of Property Act; dated 9.5.89 (Exh. PW2/1), reply dated 18.5.89 sent on behalf of the defendants (Exh. PW 2/2), and the site plan of the premises (Exh. PW2/3).