BRIJ LAL Vs. KULDEEP KAUR

JUDGEMENT

(1.) THIS is a regular second appeal filed by the appellant against the judgment dated 03.09.2014 passed by the learned ADJ upholding the judgment dated 07.08.2013 of the learned trial court passing a preliminary decree of possession in favour of the respondent/plaintiff and against the present appellant/defendant.

(2.) BRIEFLY stated the facts of the present case are that the respondent/plaintiff filed a suit for possession on account of arrears of rent and mesne profit.

(3.) A reference was also made in the plaint that the appellant/defendant had filed a petition before the Additional Rent Controller under Section 45 of the Delhi Rent Control Act, which was dismissed and then he filed a suit which was disposed of with the directions to the respondent/plaintiff that she will not dispossess the appellant/defendant without due process of law.