BALWANT SINGH DHAMRAIT Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) The present suit has been filed seeking eviction of the defendant bank from the premises bearing No. A-5, situated at Ring Road, South Extension Part I, New Delhi- 110049, comprising of basement, ground floor and first floor, excluding garage on the ground floor and two rooms on the top of garage, admeasuring 5567.4 square feet (suit property) and recovery of mesne profits/damages.

(2.) In brief, the case set up by the plaintiffs in the plaint is set out hereinafter:

(3.) Accordingly, the present suit was filed by the plaintiffs seeking the following reliefs: