SIDDHARTHA KATHPAL Vs. SANDEEP GUPTA & ANR

JUDGEMENT

(1.) Cm No.28992/2015 (Exemption)

(2.) This is an appeal against judgment dated 03.08.2015. By virtue of the impugned judgment, the suit filed by the respondents / plaintiffs for recovery of money was decreed. The appellant/ defendant sought recovery of rent, maintenance, water and electricity charges with interest qua property described as: Shop No. 7 & 8, G.D. ITL, North, Ex. Tower, A-09, District Centre, Wazirpur, Netaji Subhash Place, Delhi (hereafter referred to as the subject property).

(3.) The only defence which, the appellant / defendant set up before the court below was that he was entitled to vacate the subject property and hand over possession after giving a prior notice of 90 days. According to the appellant / defendant, notice was given in that behalf vide letter dated 14.09.2011 (Ex. DW1/1).