LAXMI CHAUDHARY Vs. SAHIB SINGH CHAUDHARY

JUDGEMENT

(1.) Leave granted.

(2.) This appeal arises out of an order dated 4th December, 2018 passed by the High Court of Delhi at New Delhi in CM NO.50677 of 2018 in R.F.A. No.699 of 2018 in and by which the High Court has vacated the stay granted in favour of the appellant-tenant on the ground of non-compliance of the conditional order passed by the High Court.

(3.) The facts of the case in a nutshell are as follows. The respondent-plaintiff-landlord filed a suit for eviction and recovery of damages and mesne profit against the appellant-defendant-tenant (in regard to the tenanted property comprising basement and the second floor in J-1/72 in Gupta Colony, New Delhi). The Trial court by its judgment dated 21st December, 2017 decreed the suit in favour of the respondent-landlord and ordered eviction. The Trial Court further awarded the damages payable to the respondent-landlord at the rate of Rs.20,000/- per month w.e.f. 17th January, 2008 till the delivery of the possession of the property. The Trial Court also granted permanent injunction in favour of the respondent-plaintiff.