RAJENDER KUMAR Vs. SUDERSHAN RAWLA

JUDGEMENT

(1.) The present petition filed under Article 227 of the Constitution of India impugns the orders dtd. 12/12/2022 and 18/7/2022 passed by the District Judge, West District, Tis Hazari Courts, Delhi ("Trial Court') in Civil Suit No. 181/2019 titled as 'Sudershani Rawla v. Rajender Kumar' whereby, the Trial Court had dismissed the application filed by the Petitioner under Order IX Rule 7 of Code of Civil Procedure, 1908.

(2.) The Petitioner is present in person. The learned counsel for the Petitioner state on instructions that the Petitioner is ready and willing to make the payment of Rs.50,000.00 to the Respondent in full and final settlement for the arrears of rent.

(3.) The learned counsel for the Respondent states that the principal amount due and payable is Rs.2,14,000.00 approximately.