GEETA RAI DEVI Vs. SHUSHILA DEVI

JUDGEMENT

(1.) This petition has been heard through video conferencing.

(2.) The suit has been filed by the respondent herein seeking possession, arrears of rent and electricity charges/damages, and permanent injunction, claiming therein that the petitioner is a tenant with respect to one room (private room no.1), one kitchen and one toilet on the ground floor of property no.A-301, Aali Vihar, Sarita Vihar, New Delhi-110024 at a monthly rent of Rs.2,700/- exclusive of electricity and water charges. The said tenancy, as per the respondent was created after completion of the construction of the building on the said plot in the year 2012. The respondent, with respect to the construction of the building, has averred as under in the Plaint:

(3.) The petitioner, in the written statement filed, did not specifically deny the averment of the respondent with respect to the construction of the building in the year 2012, and stated as under: