GURPREET KAUR GUJRAL Vs. PORTRUCKS EQUIPMENT PVT. LTD.

JUDGEMENT

(1.) Allowed, subject to just exceptions. RFA(COMM) 70/2024 and CM Appls.11746-47/2024

(2.) This appeal is directed against the judgment and decree dtd. 13/10/2023 passed by the District Judge, Commercial-03, South-East, Saket Court, Delhi.

(3.) Respondent no.1/plaintiff had filed the suit for recovery of security deposit paid to the appellant/defendant no.1 concerning tenanted premises described as Unit No.DPT008, DLF Prime Towers, D Block, Okhla Industrial Area, Phase-1, New Delhi [hereafter referred to as the "suit property"].