July 20, 2018:
According to a report in Mumbai Mirror, Ranbir Kapoor has landed into legal trouble, as he has been sued by the tenant of his Pune Apartment.
Actor had leased out his plush apartment in Trump Towers, located in Pune's Kalyani Nagar, in October 2016, has been sued by the tenant for allegedly not honouring the terms of the rental agreement.
Tenant Sheetal Suryawanshi has sought damages and interest for being evicted much before the lock-in period stated in the agreement.
Suryawanshi has sued Ranbir Kapoor for Rs 50.40 lakh along with interest of Rs 1.08 lakh, stating that her family suffered ‘severe inconvenience and hardships’ due to the sudden eviction.
According to her, in August 2017, 11 months after she moved in, she was asked to vacate the flat. She eventually moved out by October-end 2017.
According to Lawsuit filed, Suryawanshi has claimed that even though lock-in period was stated as 24 months in Rental Agreement, she was informed by Ranbir Kapoor that he wants to shift into said premises, and for this reason, Suryawanshi was asked to vacate the premises.
Ranbir has denied all the allegations stating that Suryawanshi was not asked to vacate flat because he was moving in.
He produced a copy of the agreement which states that the lock-in period is 12 months.
He also added that Suryawanshi vacated the flat on her own free will and that she defaulted on rent for 3 months before leaving, which has been deducted from Deposit.
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