RAKESH BASRA Vs. SATSAGAR GUPTA

JUDGEMENT

(1.) By this order, I propose to decide the I.A. No.13117 of 2011 filed by the plaintiff under Order XII Rule read with Section 151 of CPC a decree of eviction to evict the defendant and anyone acting on his behalf for the property bearing No.48/2, Ground Floor, East Patel Nagar, New Delhi.

(2.) As per the facts mentioned in the plaint, property bearing No. 48/2, Ground Floor, East Patel Nagar, New Delhi (hereinafter referred to as the suit property) was let out to the defendant on 28.01.2004 vide rent agreement dated 28.01.2004 w.e.f. 01.02.2004 for a period of 11 months for a monthly rent of Rs.13000/-.

(3.) It is stated by the plaintiff that after the expiry of 3 years since the tenancy was created, the plaintiff asked the defendant to increase the monthly rent to Rs.17000/- as the rental value of the suit property had also increased accordingly. But, the defendant, on the contrary, instead of increasing the rent, stopped payment of rent to the plaintiff since April 2007.