(1.) The appeal impugns the judgment and decree (dated 9th October, 2012 of the Court of Addl. District Judge-06 (West District), Tis Hazari Courts in Civil Suit No.312/2012 filed by the respondent/plaintiff) (i) of ejectment of the appellant/defendant from the entire first floor of building No.1, Basant Lok, Vasant Vihar, New Delhi; (ii) recovery from the appellant/defendant of arrears of rent amounting to Rs.2,12,850/- for the period from 1st August, 1994 to 30th June, 1995 along with simple interest at 15% per annum; (iii) for recovery from the appellant/defendant of mesne profits/damages for use and occupation at Rs.40,000/- per month w.e.f. 1st July, 1995 till the delivery of possession of the premises together with interest at 15% per annum on arrears thereof from the end of each month and till the date of payment. The appellant/defendant has been permitted to adjust from the amount so payable by him the amounts paid to the respondent/plaintiff during the pendency of the suit.
(2.) Notice of the appeal was issued and the Trial Court record requisitioned; however rather than imposing any condition of deposit/payment on the appellant/defendant for stay of execution of the decree, with the consent of the counsels the appeal was set down for hearing finally.
(3.) The counsels have been heard and the Trial Court record perused.
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