SANJEEV SEHGAL Vs. PURNIMA BHATIA

JUDGEMENT

(1.) The present appeal under Sec. 96 of the Code of Civil Procedure, 1908 read with Sec. 13 of the Commercial Courts Act, 2015 seeks to assail the judgment and decree dtd. 6/6/2024 passed by the learned District Judge, Commercial Court-04, West District, Tis Hazari Courts, Delhi in CS (COMM) No. 689/2022.

(2.) Vide the impugned judgment, the learned Trial Court has dismissed the suit preferred by the appellants/plaintiffs by allowing the application under Order VII Rule 11 CPC preferred by the respondent Nos. 1 and 2.

(3.) We may note that the appellants had preferred a suit seeking possession of property bearing no. J-12/5, Rajouri Garden (suit property), arrears of rent and mesne profits from the respondent nos. 1 and 2 before the learned Trial Court. The said suit property was leased by the appellants to the respondent nos. 1 and 2 by way of a registered lease deed dtd. 7/11/2019.