PREM ARORA Vs. KARTAR CHAND

JUDGEMENT

(1.) It happens to be a petition under Sec. 227 of the Constitution of India.

(2.) Petitioner is plaintiff before the learned Trial Court and had filed a suit way back in the year 2014 seeking, inter alia, possession of the suit property.

(3.) According to the petitioner, there was no real dispute qua the factum of relationship of landlord and tenant between the parties as well as regarding the rate of rent which was above Rs.3,500.00 per month. It has been contended that the plaintiff (petitioner herein) had moved an application under Order XII Rule 6 CPC before the learned Trial Court on 3/1/2015.