UNITED BANK OF INDIA Vs. SHAKUNTALA YADAV

JUDGEMENT

(1.) The challenge by means of this Regular First Appeal filed under Section 96 of the Code of Civil Procedure, 1908 is to the impugned judgment of the Trial Court dated 19.4.2003, and by which judgment, the Trial Court has awarded mesne profits at Rs.25/- per square feet for the period from 1.10.1997 till 31.12.2003 against the appellant-defendant/tenant.

(2.) There is no dispute that there was a relationship of landlord and tenant between the parties. It is also not disputed on behalf of the appellant that the tenancy was terminated by means of a legal notice dated 3.9.1997, Ex.PW1/2 whereby the tenancy was terminated with effect from 1.10.1997.

(3.) The premises in question in the present case are ground floor and first floor of the premises bearing no.A-24, Tagore Marg, Kirti Nagar, Delhi. The area of the tenanted premises is 2886 square feet.