PRABHJINDER SINGH Vs. SWINDER KAUR

JUDGEMENT

(1.) The appellant, Prabhjinder Singh, has challenged the judgment and decree dated 20.12.2012 passed by the Civil Judge -III (North), Tis Hazari Courts, Delhi in CS No.433/2011 whereby the suit for a decree of declaration, permanent injunction and mandatory injunction as against the respondent/defendant was dismissed as well as against the judgment dated 29.10.2015 passed by the Additional District Judge -01 (West), Tis Hazari Courts, Delhi in RCA No.6/2013 whereby the judgment and decree of the Trial Court was affirmed and upheld.

(2.) The appellant claimed to be the tenant in Shop No.A -149, Hari Nagar, Gandhi Market, New Delhi, belonging to the respondent, Swinder Kaur for a monthly rental of Rs.350/ - since 1982. His father late Avtar Singh (original defendant No.2) after his retirement from the Government service came to stay with him in the aforesaid shop. The shop was run under the name and style of M/s.Panjrath Electronics. The appellant has averred in his plaint that because of the strained relationship between him and his father, his father, in collusion with the respondent landlady, surrendered the tenancy of the shop to her.

(3.) The appellant/plaintiff, therefore, challenged the aforesaid surrender of tenancy at the instance of his father who was never the tenant and also prayed for his possession of the shop being restored.