PUNJAB NATIONAL BANK Vs. VIJENDER KUMAR

JUDGEMENT

(1.) THIS appeal under Section 96 of the CPC impugns the judgment and decree dated 17th November, 2012 of the learned Addl. District Judge-03, South District, Saket, New Delhi allowing the application of the respondents/plaintiffs under Order XII Rule 6 of the CPC and passing a decree for ejectment of the appellant/defendant from the entire first floor ad measuring 3142.25 sq. ft. of property No.A-4, Sarvodya Enclave, Sri Aurobindo Marg, New Delhi.

(2.) NOTICE of the appeal was issued and the Trial Court record requisitioned. On subsequent date attempt at amicable settlement were initiated and the counsel for the respondents/plaintiffs made a statement not to execute the decree. No amicable settlement has been arrived at between the parties and the counsels have been heard.

(3.) THE appellant/defendant contested the suit by filing a written statement on 2nd February, 2012, relying on the following clause of the Lease Deed dated 30th January, 2006 supra: