SUNIL KAPOOR Vs. HARVEEN KAUR

JUDGEMENT

(1.) THE appeal impugns the judgment and decree (dated 31 st January, 2011 of the Court of Additional District Judge, Central-10, Delhi in Suit No.153/2009) on admissions for ejectment of the appellant from the first floor of property No.246, Greater Kailash, Part-I, New Delhi earlier in the tenancy of the appellant.

(2.) NOTICE of the appeal was issued and the appeal posted for final hearing and the statement of the respondents, not to execute the impugned judgment and decree, was recorded. Vide subsequent order dated 28th September, 2011 the appellant, without prejudice to his rights and contentions and pending the enquiry before the Trial Court for determination of mesne profits and as a condition for stay of execution of the decree for ejectment, agreed to pay to the respondents a sum of Rs.40,000/- per month with effect from the month of October, 2011 and is informed to be paying the said amount to the respondents till date.

(3.) IT was enquired from the senior counsel for the appellant, whether the Agreement to Sell claimed by the appellant is a registered document.