SHYAM SUNDER KALRA Vs. RAVINDER KUMAR JAIN

JUDGEMENT

(1.) The subject suit has been filed by the plaintiff who was a tenant of the suit premises being the first floor of property bearing no. B-3/163, Ground Floor, Janak Puri, New Delhi-110058. The rate of rent admittedly was Rs.3700/-, and which is so stated in para 4 of the present plaint i.e the premises were outside the protection of the Delhi Rent Control Act, 1958.

(2.) IN the present suit there are two defendants who are the landlords i.e defendant no.1 Sh. Ravinder Kumar Jain and defendant no.2 Sh. Surinder Kumar Jain, who are the sons and legal heirs of the original landlord Sh. Din Dayal Jain.

(3.) AS per the compromise agreement recorded in CS(OS) 518/2011, the plaintiff/tenant had to vacate the suit premises by 30.9.2012.