SAMINA ABBASI Vs. BADAL BHARDWAJ

JUDGEMENT

(1.) This is a suit for possession, recovery of arrears of rent and mesne profits filed by the plaintiff against the defendant.

(2.) Brief facts of the case are that the plaintiff is stated to be the owner of the suit property i.e. property bearing No. 6, Maulana Azad Cooperative H.B. Society, known as Lotus Apartments, Parwana Road, Delhi 110034. On 8th July, 2011, the parties entered into a rent agreement in respect of the ground floor of the suit property, without roof rights for a period of two years. The said rent agreement was also got registered on the same day i.e. 8th July, 2011.

(3.) The rent for the first year was fixed at Rs. 24,000/- per month while for the second year was fixed at Rs. 26,400/- per month which was to be paid in advance on or before 10th day of every month. A sum of Rs. 1000/- per month was also to be paid by the defendant towards the maintenance charges in addition to water and electricity charges.