NISHA Vs. ANJALI MALHOTRA

JUDGEMENT

(1.) The present appeal is directed against the judgment and decree dtd. 31/5/2022, passed by District Judge (Commercial), North West, Rohini District Courts, Delhi [hereinafter 'Commercial Court'] in CS (COMM) No. 307/2022.

(2.) By way of the impugned judgment, the application filed on behalf of the respondent/plaintiff under Order XIII A of the Code of Civil Procedure, 1908 (CPC), as applicable to commercial suits, was allowed and summary judgment was passed in favour of the respondent and against the appellant/defendant. In terms of the summary judgment, a sum of Rs.5,01,270.00 towards arrears of rent from 20/12/2017 to 31/10/2018, along with Rs.35,000.00 towards maintenance and other charges were awarded to the respondent. In addition, pendente lite and future interest at the rate of 12% per annum was also awarded in favour of the respondent along with costs.

(3.) Briefly stated, the facts of the case relevant for the purpose of deciding the present appeal are set out hereinunder :-