SUSHILA PRASAD Vs. HARSHA TRACTORS LIMITED

JUDGEMENT

(1.) This is a suit filed by the plaintiff against the defendants for recovery of possession of 1st Floor of D/49 Paschimi Marg, Vasant Vihar, New Delhi, and for recovery of arrears of rent, damages/rnesne profits on the ground of unauthorised use and occupation of the said premises by defendants.

(2.) Summons of the suit were served upon the defendants and the defendants filed their written statements to which the plaintiff filed replications.

(3.) In the written statement of defendant No.2, it had claimed to be the tenant of the plaintiff in respect of the premises in dispute, i.e. the first floor of D-49 Pashchimi Marg, Vasant Vihar, New Delhi. Therefore, a statement of the plaintiff before framing of issues was recorded in the following terms:-