JAGDISH Vs. PANCHDASH NAM JUNA AKHARA

JUDGEMENT

(1.) The appellant (defendant) is aggrieved by the impugned judgment and decree dated 23.4.2016 passed in a suit for possession, recovery of rent, mesne profits, etc., instituted against him by the respondent (plaintiff) in respect of a shop situated in Seelampur Market, Delhi.

(2.) Counsel for the appellant states that the respondent had filed an execution petition for seeking execution of the impugned judgment and decree and in the said proceedings, the appellant had handed over the vacant peaceful possession of the subject shop to the respondent, through the Bailiff, in the month of Sept., 2016.

(3.) The limited grievance raised in the present appeal is in respect of the relief of arrears of rent, which have been assessed by the trial court at Rs. 12,000.00 p.m., from 14.10.2013 onwards along with interest.