B N SEXENA Vs. JOGINDER SINGH

JUDGEMENT

(1.) This is an appeal by the defendant from the Judement and decree dated 12 May, 1972 of the learned Commissioner Sub judge, Delhi, whereby he decreed the suit of the plaintiff for Rs. 16,200.00 .

(2.) The plaintiff filed a suit for recovery of Rs. 27,450.00 towards arrears of rent claiming himself to be the owner and landlord of a certain property situated at Diplomatic Enclave, New Delhi, of which defendant was stated to be the tenant at a monthly rent of Rs. 450.00 . The defendant denied the relationship of landlord and tenant between the parties and raised- certain other pleas.

(3.) On pleadings of the parties, the following issues were framed :-