SANJEEV GUPTA Vs. KUL BHUSHAN MALIK

JUDGEMENT

(1.) Caveat No. 820/2016 Since counsel for the caveator has entered appearance, the caveat stands discharged.

(2.) The case as per the plaint was that the appellant/defendant was a tenant at a rent of Rs.4,500/- per month. The appellant/defendant was initially inducted as a tenant by Smt. Sheela Devi the mother of the respondent/plaintiff and with whom a Rent Agreement dated 25.10.2011 was executed.

(3.) Appellant/Defendant contested the suit and pleaded that the rate of rent was Rs.500/- per month. The appellant/defendant admitted in paragraphs 4 to 6 of his written statement that there was a relinquishment deed in favour of the respondent/plaintiff by the other four legal heirs of late Sh. Jeevan Dass and also that appellant/defendant was a tenant whose landlady was Smt. Sheela Devi and that a rent agreement was executed with Smt. Sheela Devi, and Smt. Sheela Devi received rent from the appellant/defendant. Suit was thus prayed to be dismissed as the appellant/defendant had protection of the Delhi Rent Control Act, 1958.