SIDDHATHA SINGH Vs. AJIT SINGH BAWA

JUDGEMENT

(1.) Appellant-tenant, the original defendant before the learned trial court (hereinafter referred as "Appellant"), has preferred the instant appeal against the impugned judgement dtd. 19/2/2022, whereby, the learned trial court has allowed the application under Order XIII A of The Code of Civil Procedure, 1908 (hereinafter referred as "CPC") read with Sec. 151, CPC read with Sec. 3 of The Commercial Courts Act, 2015 (hereinafter collectively referred as "Order XIII A application") filed by the respondent-landlord, the original plaintiff before the learned trial court (hereinafter referred as "Respondent") and decreed the suit in favour of the respondent and against the appellant.

(2.) Succinctly put, the respondent instituted a suit for possession, arrears of rent along with mesne profits (hereinafter referred to as "suit") against the appellant, inter alia, claiming the following reliefs:-

(3.) Being the absolute owner of the commercial property bearing No. 19 F, Basant Lok, Vasant Vihar, New Delhi-110057 (hereinafter referred as "premises"), the respondent had given the said premises on lease to the appellant for it to carry out authorised commercial activity like running a spa or any other activity vide a registered Lease Deed dtd. 18/12/2010 (hereinafter referred as "Lease Deed") for a period of 15 years, commencing from 15/5/2010 to 14/5/2025 as per the terms and conditions set out therein.