SHALIMAR PAINTS LIMITED Vs. BANI JAGTIANI TRUST

JUDGEMENT

(1.) This appeal is directed against the judgment and decree passed by the learned Senior Civil Judge dated 8.8.2002.

(2.) Brief facts which are necessary to dispose of this appeal are recapitulated as under.

(3.) Respondent, Bani Jagtiani Trust is a public charitable trust. The property A-60, Kailash Colony, New Delhi is the property of the trust. First floor of the said property besides a garage and a servant quarter was let out to the appellant by the trust at a monthly rental of Rs.3,000.00 in the year 1980.