SMT. JAMUNA DEVI Vs. SHRI CHARANJIT GANDHI

JUDGEMENT

(1.) THIS case is on the Regular Board of this Court since 3.1.2011. This case is effective item No. 4 on the Regular Board of this Court today. No one appears for the parties although it is 2:30 pm. I have therefore perused the record and am proceeding to dispose of the matter.

(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 28th March, 2001 whereby the suit of the Respondent/plaintiff was decreed for recovery of Rs. 99,000/ - towards arrears of rent with pendent lite and future interest at 15% per annum and costs.

(3.) AFTER completion of pleadings, the Trial Court framed the following issues which read as under: