MR. PRAN CHOPRA Vs. MR. MALKIAT SINGH BAWA

JUDGEMENT

(1.) THE plaintiff has filed this suit for possession and mesne profits in respect of the second floor of property bearing No. F -7/7, Vasant Vihar, New Delhi.

(2.) THE plaintiff is the owner of suit property bearing No. F -7/7, Vasant Vihar, New Delhi. The second floor of the suit property was let out to the defendant on 18th October, 2005 for a period of two years vide lease agreement dated 24th October, 2005. According to the plaintiff, the defendant paid the rent up to May, 2007 and the defendant's lease was terminated vide notice dated 16th July, 2007.

(3.) THE plaintiff examined the following two witnesses to prove his case: