VIJAY PAL SINGH Vs. BHARAT BHUSHAN GULATI

JUDGEMENT

(1.) CAV 980/2016 Counsel as above appears for the respondent/caveator and thus the caveat stands discharged.

(2.) Civil Suit No.83039/2016 (Old No.298/2015) was filed by the respondent/plaintiff Bharat Bhushan Gulati claiming himself to be the owner of property No.129/8, Krishna Nagar, Safdarjung Enclave, New Delhi-110029. The appellant/defendant, who is an Advocate, was occupying the rear portion of the said property (as shown red in the site plan annexed with the plaint) as tenant for a period of eleven months on monthly rent of Rs. 10,500.00. The tenancy was oral.

(3.) The appellant/defendant failed to vacate the tenanted premises on expiry of period of tenancy and threatened the landlord that being an Advocate, he (appellant/defendant) knew how to mould the law and continued staying in the property.