RAHUL ARORA Vs. ASHOK CHADHA

JUDGEMENT

(1.) This hearing has been done through video conferencing.

(2.) In the present appeal, the Appellant/Defendant/Tenant (hereinafter 'Defendant') assails the judgment dtd. 31/8/2019 passed in RCA NO. 82/2018 titled Sh. Rahul Arora v. Sh. Ashok Chadha passed by the ld. ADJ-01, Karkardooma, Delhi (hereinafter 'Appellate Court') by which the Appellate Court upheld the decree/ judgment dtd. 12/4/2018 in C.S. No. 9270/2016 titled Sh. Ashok Chadha v. Sh. Rahul Arora passed by the ld. JSCC/ASCJ/GJ (Shahdra) Karkardooma Courts Delhi (hereinafter 'Trial Court').

(3.) The Trial Court had directed eviction of the Defendant from the shop bearing no. 7/73, Bhim Gali, Vishwas Nagar, Shahdara, Delhi-110032 measuring 60 sq. yards (hereinafter 'suit property'). In the suit, the following issues were framed by the Trial Court vide order dtd. 18/12/2015: