THAKUR RANGJI MAHARAJ TRUST Vs. A.J. PRINTERS

JUDGEMENT

(1.) The plaintiff has instituted this suit for the relief of recovery of possession of ground floor portion of property no.97, Sunder Nagar, New Delhi 110 003 and for recovery of arrears of rent of Rs.55,825/- and mesne profits/damages for use and occupation for the period from 1st February, 2011 till the date of institution of the suit on 26th August, 2011 of Rs.21 lacs and for future mesne profits/damages for use and occupation @ Rs.10,000/- per day, pleading:-

(2.) Summons of the suit were issued and the defendant has filed a written statement and to which a replication has been filed by the plaintiff. The parties have also filed affidavits of admission/denial of each other's documents.

(3.) On the pleadings of the parties, the following issues were framed in the suit on 17th September, 2013:-