DINESH SHARMA Vs. KRISHNA KAINTH

JUDGEMENT

(1.) This is an application under Sec. 151 of CPC, 1908 seeking condonation of 81 days delay in the refilling of the present Regular First Appeal. For the reasons stated in the application, the delay of 81 days in refilling the appeal is condoned. The application is disposed of.

(2.) It is a case wherein according to facts stated in Civil Suit No. 532/2019 (for short, 'CS No. 532/2019 '), the respondent / plaintiff is the owner of the property bearing House No. 37, Second Floor, Block F, Gali No.12, Laxmi Nagar, Delhi (for short, 'Suit Property ').

(3.) In the month of November 2016, the appellant / defendant approached the husband of the respondent / plaintiff for the purpose of acquiring the suit property on rent. The respondent / plaintiff agreed to give the said property on lease to the appellant / defendant at a monthly rent of ?9200/- per month exclusive of electricity charges from the month of November 2016.