RANA GHULAM Vs. NAUSHABA BEGUM

JUDGEMENT

(1.) This hearing has been done by video conferencing.

(2.) The present second appeal has been filed under Section 100 of the CPC challenging the impugned judgment dated 7th August, 2020 by which the decree for possession dated 24th September, 2019, passed by the ld. ASCJ/Trial Court, has been upheld by the ld. ADJ/Appellate Court.

(3.) The brief facts of this case are that the Respondents/Plaintiffs in the suit bearing no.52241/2016 filed a suit for possession and damages/mesne profits in respect of First Floor (Right Portion) of property bearing no. 337-C/50 (Old) A-19 (New), Gali Masjid Wali, Batla House, Okhla, New Delhi (hereinafter, 'suit property'). Late Mohd. Khursheed was the owner of the property and after his death, the Plaintiffs/Respondents herein became the co-owners/co-sharers of the said property. The premises in question were let out to Late Gulam Mohd. - husband of Appellant No.1 and father of Appellants No.2 to 5, who are the Defendants in the suit. Mr. Gulam Mohd. was inducted as a tenant vide rent agreement dated 1st August, 1989. Initially, the rent wasRs.800/- which was thereafter modified to Rs.1171/- per month, excluding electricity and water charges.