ANU RAJOTIA Vs. RITA ALLAHABADI

JUDGEMENT

(1.) The hearing was conducted through video conferencing.

(2.) Appellant impugns order dtd. 19/2/2021, whereby the trial court has restrained the respondent from creating any third party rights in suit property, parting with possession of the same or raising any unauthorized construction. Appellant further impugns order dtd. 4/9/2021, whereby appellant has been directed to deposit a sum of Rs.20,000.00 per month as use and occupation charges with effect from 1/2/2020.

(3.) Learned counsel for the appellant submits that though appellant was inducted as a tenant but appellant is now an owner of the subject property as appellant had paid the entire sale consideration to the erstwhile owner in the year 2006 and agreement to sell etc. was executed in his favour.