PANCHI DEVI Vs. OMWATI

JUDGEMENT

(1.) THIS is a suit for recovery of possession, arrears of rent and damages for use and occupation.

(2.) THE case of the plaintiff is that she is the owner of the third floor (Left Side) of property No.4/22, WEA, Karol Bagh, New Delhi, which she let out to the defendant in June, 2002. It is also alleged that the last rent paid by the defendant was Rs.13,000/- per month. THE tenancy of the defendant is alleged to have been terminated vide legal notice dated 03.06.2010. THE plaintiff has now claimed possession of the premises which was let-out to the defendant, along with arrears of rent amounting to Rs.8,780/- for the period from 01.06.2010 to 22.06.2010 and damages for use and occupation with effect from 21.06.2010 at the rate of Rs.1 lakh per month.

(3.) THE notice dated 03.06.2011 was sent by the plaintiff to the defendant, through her counsel. Vide this notice, the tenancy of the defendant was terminated with effect from 15th day of the receipt of the notice and she was asked to hand over the physical possession of the premises. This notice was followed by a reminder notice dated 23.06.2010. THE notice was replied by the defendant, through counsel, on 26.06.2010. It is thus an admitted case that the legal notice dated 03.06.2010 stands duly served on the defendant.