OM PRAKASH Vs. JOGINDER SOLANKI

JUDGEMENT

(1.) The instant appeal under Sec. 100 of the Code of Civil Procedure, 1908 (CPC) seeks to assail the judgment and decree dtd. 20/5/2024 passed by the Additional District Judge-04, South-West District, Dwarka Courts, Delhi in RCA No.128/2023 dismissing the appellant's appeal and affirming the judgment and decree dtd. 21/10/2023 passed by the Trial Court, thereby, decreeing the civil suit for possession and recovery of rent filed by the respondent/plaintiff.

(2.) The facts of the instant case would indicate that the respondent/plaintiff was the owner of a shop bearing no. 3 ad-measuring (20' x 7'6'') out of property bearing no. 01, Block - E, situated at Chanakya Place, Uttam Nagar, New Delhi -110059. The said property was given on rent to the appellant/defendant vide lease deed dtd. 14/1/2000 on a monthly rent of Rs.2,500.00 and the said monthly rent was increased from Rs.2,500.00 to Rs.3,500.00 in June 2011.

(3.) On 15/7/2013, the respondent/plaintiff sent a legal notice thereby increasing the rent from Rs.3,500.00 per month to Rs.3,850.00 per month. The appellant/defendant replied the same on 22/7/2013. Thereafter, another legal notice dtd. 14/8/2014 was sent by the respondent/plaintiff.