RAJAN BHANDARI Vs. SHRINIWAS VERMA

JUDGEMENT

(1.) Petitioner impugns judgement dated 30.09.2019 whereby decree of possession has been passed against the petitioner under order 12 rule 6 Code of Civil Procedure. Trial Court in the impugned order has held that in the Written Statement there are categorical admissionsparticularly in paragraphs 3(a) and (b) of the Written Statement.

(2.) Respondent has filed the subject Suit for Possession, Permanent Injunction and Damages against the Petitioners contending that respondent is the owner of built-up property bearing number 367 - A - 368 village Pana Udyan, Narela, Delhi consisting of ground floor and first floor.

(3.) It is contended in the plaint that the Petitioners approached the Respondent in the month of July 2017 and requested for grant of short period tenancy for two months. Since, the first floor of the property was lying vacant and there was time of four - five months in the shifting of the respondent's son to the said property, Respondent agreed to give the portion of the suit property on the First Floor consisting of a two rooms set on rent for a short period of two months to the petitioner, with effect from August 2017 at the rate of Rs. 4,000/- per month excluding all charges.