PRAVEEN KUMAR Vs. SURINDER MAHAJAN

JUDGEMENT

(1.) THE appeal impugns the judgment the decree dated 28.05.2013 (of the Court of Additional District Judge (ADJ), Tis Hazari Court, Delhi in suit No.580/2012 filed by the respondent) of recovery of possession from the appellant of Janta Flat bearing No.A -4/16, 3rd Floor, DDA Flats, Paschim Vihar, New Delhi together with a decree for recovery from the appellant of Rs.14,200/ - towards arrears of rent with interest and a decree for recovery of mesne profits / damages for use and occupation at the rate of Rs.4,500/ - per month with effect from 01.12.2008 till the delivery of possession.

(2.) THE appeal came up first before this Court on 06.12.2013 when inspite of hearing the counsel for the appellant at sufficient length, no merit was found in the appeal; the counsel for the appellant had then sought adjournment for today. While so granting adjournment, the Trial Court record was also requisitioned and has been received. The counsel for the appellant has today reiterated the same arguments and not stated anything new. The Trial Court record has been perused.

(3.) THE appellant / defendant contested the suit, by filing the written statement, on the grounds: