RANBIR YADAV Vs. BALKISHAN

JUDGEMENT

(1.) THE present appeal arises out of the judgment and decree dated 9th March, 2010 passed by the learned Single Judge of this Court in CS(OS) No.836/2006 whereby the suit filed by the respondent No.1 herein was decreed in the sum of Rs.7,92,419.34 with interest @12% per annum from the date of the suit till realization.

(2.) IN fact, the suit was filed for recovery of Rs.20,18,681/- towards share of rent for the period June, 2001 to 31st March, 2006 and mandatory injunction against his brother Ranbir Yadav and State Bank of India.

(3.) PROPERTY bearing No.55, Jwalaheri, Paschim Vihar, New Delhi (hereinafter referred to as the ,,suit property) was owned by their deceased father Umrao Singh. The same was let out to the respondent No.2 by the deceased Umrao Singh in his life time in the year 1980, who is still in occupation of the said property as a tenant.