UMA HADA Vs. SUNIL GUPTA

JUDGEMENT

(1.) I.A Nos. 1490/2021(under Order XII Rule 6)

(2.) Direct the Defendant to pay arrears in rent, as prayed.

(3.) The case of the plaintiff is that the plaintiff is the absolute owner of the property bearing No. W-6/19, situated at Western Avenue, Sainik Farms, New Delhi 110062 (hereinafter referred to as the Suit Property ). The plaintiff and her husband are aged about 72 years and 78 years and are senior citizens dependent on the rental income from the suit property. Both, the plaintiff and her husband, are suffering from various medical complications.