UNION BANK OF INDIA Vs. SUSHILA GOELA

JUDGEMENT

(1.) This appeal has been filed against the judgment of the Additional District Judge Delhi in Suit No. 560/04/01.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The Plaintiff/respondent filed a suit for ejectment, recovery of Rs. 58000/- and damages of Rs. 29,000/- per day w.e.f. 1.7.2001 in respect of premises No. 625-632, Ward VI, Chandni Chowk, Delhi against the defendant on 2.7.2001.