LAWS(DLH)-2011-2-308

O N G C Vs. L K PURI

Decided On February 14, 2011
O.N.G.C. Appellant
V/S
L.K.PURI Respondents

JUDGEMENT

(1.) THIS case is on the Regular Board of this Court since 3.1.2011. Today it is effective item no. 3 on the Regular Board. No one appears for the parties. I have therefore perused the record and am proceeding to dispose of the case.

(2.) THE challenge by means of this Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 is to the impugned judgment and decree dated 21.4.2001 whereby the suit of the respondent for possession, arrears of rent and damages was decreed.

(3.) IN view of the admitted facts which have come on record it cannot be disputed that there was a relationship of landlord and tenant between the parties for many years i.e. from 1993 to 1999. It is also not disputed that the last rate of rent paid was Rs.4,000/- per month. It is also not disputed that the tenancy of the appellant was terminated vide legal notice dated 8.11.1999. The suit of the respondent/plaintiff was therefore rightly decreed and it cannot be said that there was no relationship of landlord and tenant between the parties. The relevant observations of the Trial Court are found in Paras 17 to 19 of the impugned judgment and which read as under :