PREM CHAND JAIN Vs. USHA GUPTA

JUDGEMENT

(1.) Petitioner has filed this petition under Article 227 of the Constitution of India for setting aside order dated 4th June, 2010, passed by Additional District Judge, Delhi.

(2.) Brief facts of this case are that respondent herein, in the year 2004 filed a suit for recovery of possession as well mesne profit against present petitioner on the ground that petitioner is a tenant of respondent with respect of land measuring 1400 Sq. yds in property bearing no. 893, Ward No. 8, Mehrauli, New Delhi at monthly rent of Rs.2000/-.

(3.) Petitioner in his written statement stated that he is a tenant in respect of premises admeasuring 2000 sq. yds. along with the superstructure existing thereon and not 1400 sq. yds. as alleged by respondent.