KANTA GOSWAMI Vs. ROSHAN ARORA

JUDGEMENT

(1.) Petitioner is defending a suit for recovery of possession, arrears of rent, damages/mesne profits.

(2.) She is aggrieved by order dtd. 9/2/2023 whereby her application moved under Order VII Rule 11 CPC has been dismissed.

(3.) The bare averments made in the plaint in question would indicate that the plaintiff asserts himself to be owner and landlord of the suit property in question which is situated in Mohan Park, Model Town, Delhi. According to plaintiff, the abovesiad property was let out to one Ms. Nidhi Goswami and a lease-deed was also executed and signed by the plaintiff and such Ms. Nidhi Goswami.