JAI SUJANTI Vs. SUDARSHAN CHADHA

JUDGEMENT

(1.) THE appeal impugns the judgment and decree (of the Court of Additional District Judge (Central) -10 in suit No.1250/2008) dated 15.05.2013, on admissions, of ejectment of the appellant from a portion of property No.A -69, Gulmohar Park, New Delhi; inquiry into mesne profits / damages for use and occupation is underway.

(2.) THE appeal came up first before this Court on 08.07.2013 when even though prima facie no merit was found therein but being a first appeal, the Trial Court record was requisitioned and notice issued to the respondents.

(3.) THE suit filed by the two respondents against the appellant from which this appeal arises was a suit by landlord for ejectment of the tenant. The Trial Court passed the judgment and decree on admissions holding that there was no dispute as to the relationship of landlord and tenant, the rate of rent (and which showed that the tenancy/premises were outside the purview of Delhi Rent Control Act, 1958) and the termination of tenancy. Accordingly, decree for ejectment on admissions has been passed.