ANURADHA CHATURVEDI Vs. KANWAL KISHORE

JUDGEMENT

(1.) THIS petition under Article 227 of the Constitution seeks assailing of order dated 205.2012 of the learned Additional District Judge, Central, Delhi.

(2.) VIDE this order an application filed by the respondents/plaintiffs under section 151 CPC was allowed and the petitioners/defendants were directed to pay the occupancy charges of the suit premises to the respondents/plaintiffs @ Rs. 15,000/- per month from the date of institution of the suit i.e. with effect from 10.08.2010 and also for future period till further orders.

(3.) THE said order has been assailed in the present petition.