SH. MAHENDER YADAV Vs. SUBHIKSHA TRADING SERVICES LTD.

JUDGEMENT

(1.) THE Plaintiff has filed this suit for possession and mesne profits in respect of property bearing No. 69, Khasra No. 53 situated at Village Nangli Poona, Delhi - 110036 admeasuring 18900 sq.ft. (2100 sq.yds.) comprising of constructed area of 12500 sq. ft., hereinafter referred to as the "suit property".

(2.) VIDE unregistered Lease Deed dated 19th November, 2005, the Plaintiff let out the suit property to the Defendant for a period of three years w.e.f. 15th November, 2005 at a monthly rent of Rs. 89,000/ -. By a Supplemental Deed dated 1st October, 2007, an additional rent of Rs. 13,000/ - was agreed to be paid by the Defendant to the Plaintiff over and above the monthly rent of Rs. 89,000/ - w.e.f. 1st February, 2008 to 14th November, 2008. The Plaintiff terminated the Defendant's lease by notice dated 17th August, 2009.

(3.) THE Plaintiff appeared in the witness box as PW -1 and proved his case as under: