BHARAT DEEP SETHI Vs. SONIA TAKKAR

JUDGEMENT

(1.) Leave granted.

(2.) These appeals have been filed against the interim impugned orders dated 21st July, 2017 in C.M.No.25602/2017 and in RC.Review No.102/2017 dated 25th July, 2017, in and by which the High Court directed the appellant-tenant to pay an amount of Rs. 1,25,000.00 per month with effect from 7th June, 2017 till the end of the month July, 2017 and also continue to pay the said amount to the respondent-landlord with effect from the month of Aug., 2017.

(3.) Brief facts are that virtue of an unregistered lease deed executed on 13th March, 2000, the appellant-tenant is on rent in the suit property being Shop No.1, situated on the ground floor, 2/9 Roop Nagar, Delhi. The respondent-landlord claims to have purchased the property by virtue of a registered sale deed dated 07.02.2011 from the trust. The respondent-landlord has filed the suit for eviction before the learned Rent Controller for requirement of her son. The appellants had filed an application seeking leave to defend on the ground that there exists no landlord-tenant relationship. By the order dated 28.06.2016 the Rent Controller dismissed the application and declined leave to defend. Being aggrieved, the appellant-tenant approached the High Court. By the impugned order, the High Court has directed the appellant-tenant to pay a sum of Rs. 1.25 Lacs per month.