RAHUL WADHWANI Vs. RAJESH ANAND

JUDGEMENT

(1.) This appeal arises out of the judgment dated December 11, 2020 passed by the Ld. ADJ-07 (South East), Saket Courts, New Delhi in the suit numbered CS No. 8259/2016 ('impugned judgment', for short). The appellants have made the following prayers:

(2.) The respondent / plaintiff had filed a suit before the Ld. Trial Court seeking possession and recovery of a sum of Rs.24,07,500.00 towards arrears of rent, mesne profits and permanent injunction along with interest. Before going into the merits of the controversy, I deem it appropriate to briefly reproduce the factual background pertaining to the instant matter as under:

(3.) The respondent in the plaint had stated that he is the rightful owner of the suit property which has been purchased from his predecessor-in-interest, who in turn possessed a clear title over the suit property being party to the partition deed dated June 17, 2015. In the replication, the chain of ownership regarding the suit property was clarified by the respondent. The stand of the respondent before the Ld. Trial Court was as follows: