UOI Vs. RAJENDER SINGH SAWHNEY

JUDGEMENT

(1.) HEARD learned counsel for the parties.

(2.) JURAL relationship between the appellant and the respondent commenced, when the respondent let out property No.Z-9, Rajouri Garden, New Delhi, for purpose of setting up a CGHS dispensary, to the appellant vide lease-deed dated December 2, 1968 at a monthly rent of Rs. 1,250/-.

(3.) SINCE the appellant did not pay heed to the legal notice, the respondent was constrained to file a civil suit seeking ejectment of the appellant as also damages i.e. mesne profits on account of unauthorised occupation of the leased premises with effect from August 28, 1999.