M/S. PRECISION STEELS Vs. REETA SALWAN

JUDGEMENT

(1.) The appeal impugns the judgment and decree (dated 8th November, 2013 of the Court of Additional District Judge (ADJ)-06, West District, Tis Hazari Courts, Delhi in CS No.139/2012 filed by the respondent/plaintiff) on admissions, of ejectment of the appellant from property No.104, Rewari Line Industrial Area, Phase I, also known as Mayapuri Industrial Area, Phase-I, New Delhi, earlier in the tenancy of the appellant under the respondent/plaintiff.

(2.) Though this is a first appeal and comes up for the first time today but since the counsel for the respondent/plaintiff has appeared on caveat and this being a dispute between the landlord and tenant regarding vacation of the premises, the law whereon, owing to long history and plethora of such litigations, stands crystallized and since copies of the entire trial court record have been filed along with the memorandum of appeal, with consent, the counsels have been finally heard on the appeal.

(3.) The respondent/plaintiff instituted the suit from which this appeal arises, pleading: