(1.) For the reasons stated in the application, the same is allowed and the documents being legal notice dated January 14, 2008, and written agreement to sell dated February 02, 2010, are taken on record.
(2.) The facts as noted from the record are that the respondent has filed a suit for recovery of possession, arrears of rent, damages for use of occupation, and for permanent and mandatory injunction against the appellant/defendant (hereinafter referred as 'appellant'). The case of the respondent in the suit was that the property was originally owned by her father, Late Sardar Sujan Singh, who died on February 08, 2007, leaving behind a registered Will dated August 18, 1998, bequeathing the suit property in favour of the respondent, thereby making her lawful and absolute owner of the same.
(3.) It was also the case of the respondent that the appellant was inducted as a tenant in the suit property by the father during his lifetime vide lease deed agreement dated January 15, 2007, on a monthly rent of Rs. 12,000/-. The said lease was to remain valid up till January 14, 2010. Pursuant to the death of her father, a fresh Lease Agreement was executed between the appellant and the respondent's mother Smt. Rajender Kaur on November 06, 2007, on the same terms and conditions as the Lease dated January 15, 2007.