RAJENDER BHARDWAJ Vs. SULOCHANA

JUDGEMENT

(1.) The present appeal has been filed impugning the judgment dtd. 19/8/2023 passed by the Additional District Judge ' 04, South West District, Dwarka Courts, New Delhi in RCA No. 54/2022 titled as Rajinder Bhardwaj v. Sulochana ('First Appellate Court') whereby the First Appellate Court dismissed the Regular Civil Appeal filed by the Appellant and upheld the Judgment of Trial Court dtd. 8/10/2021 passed by the Senior Civil Judge, South-West District, Dwarka Courts, New Delhi in CS no. 196/2017 ('Trial Court'). Subsequently, the First Appellate Court granted two months' time to the Appellant to vacate the property i.e., House No.118, Baba Haridas Nagar, Gitanjali Enclave, Jharoda, South' West, Delhi - 110072 admeasuring 40 square yards ('suit property')

(2.) The Appellant is original defendant and the Respondent is the original plaintiff in the civil suit filed before the Trial Court.

(3.) The aforesaid suit was filed by the Respondent against the Appellant for recovery of possession of the suit property, for recovery of arrears of rent of Rs.24,000.00, for payment of rent of Rs.4,000.00 per month along-with electricity charges from date of filing of petition till the handing over of vacant peaceful possession of suit property to the Respondent.