PRASHANT GOYAL Vs. INDRANIL WADHWA

JUDGEMENT

(1.) Present Appeal has been filed against the judgment dated 07.10.2020 passed by the Trial Court in Suit No.308/2020 whereby the Trial Court has partly decreed the suit and passed a decree of possession in favour of the Plaintiff/Respondent and against the Defendant/Appellant herein with respect to property bearing No.A-75, Ground Floor, Chittranjan Park, New Delhi.

(2.) Short but relevant facts are that the Plaintiff/Respondent herein claiming to be the owner/landlord of the suit property filed a suit for possession and recovery of arrears of rent and charges for amenities alongwith mesne profit and damages with future and pendente lite interest. The Plaintiff/Respondent alleged that the Defendant/Appellant entered into a lease agreement for the property for a period of 12 months at a rent of Rs.40,000/- per month in addition to the utility charges and the lease deed was registered on 11.09.2013. The lease was extended by fresh lease deeds in 2014 and 2015 whereby the rent was increased to Rs.42,000/- per month.

(3.) As per the Respondent, the lease deed ended by efflux of time on 31.08.2016 and the tenancy continued on month to month basis. Respondent alleged that the Appellant began defaulting in payment of rent from July, 2016 and eventually stopped paying the rent with effect from June, 2019.