ANSAL HOUSING & CONSTRUCTION LTD. Vs. HARDARSHAN KAUR

JUDGEMENT

(1.) The appellant [the defendant] has filed the present appeal under Sec. 13 of the Commercial Courts Act, 2015 [the CC Act] impugning the judgment dtd. 25/4/2023 and decree dtd. 8/5/2023 [impugned judgment] passed by the learned District Judge (Commercial Court) -02, West District, Tis Hazari Courts, Delhi [the Commercial Court] in CS (COMM) No. 232/2019 captioned Mrs Hardarshan Kaur v. M/s Ansal Housing & Construction Limited.

(2.) The learned Commercial Court has, in terms of the impugned judgement, decreed the aforesaid suit in favour of the respondent [the plaintiff] for an amount of 24,29,285/- along with costs and future and pendente lite interest at the rate of 12 per cent per annum till its realisation.

(3.) The plaintiff a senior citizen of an advanced age of eighty-four years had filed the aforesaid suit for recovery of rent for the premises, which comprised of four flats bearing No.1009,1011,1016 and 1018 located at the 10th Floor, Classique Tower, Plot No.1, J Block, Community Centre, Rajouri Garden, New Delhi 110027 comprising of total area of 2,516 square feet [the demised premises].