TRILOCHAN SINGH Vs. AMARJIT SINGH

JUDGEMENT

(1.) The challenge in this appeal is to a Judgment / Decree dated January 25, 2020, passed by the Addl. District Judge-07, (South-East), Saket Courts, New Delhi in Amarjit Singh and Anr. vs. Vinod Bhatnagar and Ors., Civil Suit No. 208785/2016, whereby the Trial Court has decreed the suit in favour of the respondent Nos.1 and 2/plaintiffs against all the defendants i.e., (appellants and respondent No.3) for a sum of ?18,00,000/- with simple interest @ 6% per annum from the date of filing of the suit till realization along with the cost of the suit.

(2.) The facts as noted from the record are that respondent No.3 / Vinod Bhatnagar (defendant No.1 in the suit) had occupied a shop on the ground floor of the back portion of the property bearing No. HS-2, Kailash Colony Market, New Delhi, and one miani / mezzanine in property bearing No. HS-2/1, Kailash Colony Market, New Delhi at a monthly rent of ?350/- excluding all other charges.

(3.) Respondent No. 3 / Vinod Bhatnagar (defendant No.1 in the suit) sublet the possession of the aforesaid tenanted portion to the appellant No.1 / Trilochan Singh (defendant No.2 in the suit) and Sh. Harbans Lal.