SUMAN VERMA Vs. SUSHIL MOHINI GUPTA

JUDGEMENT

(1.) The appeal impugns the judgment and decree (dated 15th March, 2013 of the Court of the Addl. District Judge, Central-09, Tis Hazari Courts, Delhi in CS No.50/04 (UID No.02401C5982592004) filed by the respondents no.1 to 21 against the predecessor of the three appellants for the relief of ejectment/mesne profits; the respondent no.22 was impleaded as the defendant no.2 to the suit though no relief was claimed against her) of ejectment of the appellants from the two and a half storeyed building constructed on plot No.C-2/10, Vasant Vihar, New Delhi 110 057 and for recovery from the appellants of Rs.9,00,000/- for the period from 1st May, 2003 to 31st January, 2004 and mesne profits, @ Rs.1,25,000/- per month for the period from 1st February, 2004 to 31st December, 2006 and @ Rs.1,50,000/- per month from 1st January, 2007 till the date of vacation of the ejectment.

(2.) The appeal came up before this Court first on 21st August, 2013 when though not prima facie agreeing with the challenge in the appeal, but to obviate any technicalities, this being a first appeal, and for the reason that the impugned judgment also imposed costs of Rs.50,000/- on each of the respondents/plaintiffs and which did not appear to be justified in law, notice of the appeal was issued and the Trial Court record requisitioned.

(3.) The counsel for the respondent no.1 and the counsel for the respondents no.2 to 16 and 18 to 20 have appeared.