KIRAN Vs. VIRENDER KUMAR JAIN

JUDGEMENT

(1.) The instant regular first appeal under Sec. 96 of the Code of Civil Procedure, 1908 (hereinafter "CPC"), has been filed on behalf of appellant seeking the following reliefs:-

(2.) Briefly stated, the facts of the instant appeal are as followsa. The respondent filed civil suit bearing no. 268/2017 seeking possession, permanent and mandatory injunction against the appellant before the learned Trial Court. The appellant filed her written statement stating therein that she has paid Rs.2,50,000.00 in cash as security to Mr. Monu Jain, attorney of the respondent and that she is regularly paying rent of Rs.500.00 per month.

(3.) Learned counsel appearing on behalf of the appellant submitted that she is residing in the suit property by paying rent of Rs.500.00 per month and no rent agreement was executed between the parties. The appellant had paid a sum of Rs.2,50,000.00 as security to the respondent, i.e., the plaintiff before the learned Court below but no receipt was given.