HARI GOPAL MANU Vs. B.S. OJHA

JUDGEMENT

(1.) In this first appeal under Sec. 96 of the Code of Civil Procedure, 1908 (CPC) against the judgment and decree dated 19th January, 2015 (of the Court of Additional District Judge (ADJ) -3, South East, Saket Courts, New Delhi in Civil Suit No. 58/2014), on 3rd February, 2016 after hearing the counsel for the appellant and the counsel for the respondent and perusing the Trial Court record requisitioned, the following order was passed:

(2.) Notice of the appeal was issued. The counsels have been heard.

(3.) It is not in dispute that the appellant had entered into the premises as a tenant at a rent in excess of Rs. 3,500/ - per month and there is no registered Lease Deed between the parties. The only defence of the appellant was that the respondent had agreed to sell the premises to the appellant for a total sale consideration of Rs. 1.5 crores and out of which the appellant has paid Rs. 15 lacs. The appellant relies upon a Memorandum of Understanding (MoU) in this regard.