SARLA AHUJA Vs. KUNDAN LAL

JUDGEMENT

(1.) . This is a suit for possession filed by the plaintiff against the defendant for recovery of the suit premises 2372-C, Shadi Khampur, Mandirwali Gali, near Gurudwara, New Delhi-8 alongwith certain moveable properties including one refrigerator, three ceiling fans and other electrical fixtures and household furniture. There is also a claim for mesne profits/damages w.e.f. 1.5.98 and upto the date of actual handing over of the possession by the defendant to the plaintiffs.

(2.) Plaintiff No.1 is the owner of the suit premises. Plaintiff No.2 is a partnership firm of which Plaintiff No.1 is one of the partners.

(3.) The defendant was an employee of plaintiff no.2 firm, and as such was the known to the plaintiff No.1. The defendant is stated to have worked with the plaintiff in various capacities, and lastly in a managerial and administrative capacity drawing a monthly salary of Rs. 8,500/-.