LAWS(SC)-2009-2-217

ASHOK SHARMA Vs. RAM ADHAR SHARMA

Decided On February 11, 2009
ASHOK SHARMA Appellant
V/S
RAM ADHAR SHARMA Respondents

JUDGEMENT

(1.) Leave granted.

(2.) In the year 1995, the respondent Shri Ram Adhar Sharma let out his flat bearing No. 11-C, Una Enclave, Mayur Vihar, Phase-I, Delhi-110091 (hereinafter referred to as the 'suit premises') to the appellant at a rental of Rs. 3000/- per month, inclusive of electricity bill and maintenance charges of the UNA Cooperative Society (in short 'the Society').

(3.) Now a suit has been filed by the respondent in the Court of the District Judge, Delhi for a decree for possession and also for a decree of Rs. 1,01,880/- with interest accrued thereon and for other reliefs.