RAJAN KAPOOR Vs. KRISHAN KUMAR KHURANA

JUDGEMENT

(1.) By the present petition, the petitioner seeks to impugn the order dated 17.11.2015 by which an application under Order 12, Rule 6 Civil P.C. of the petitioner was dismissed.

(2.) The petitioner filed a suit for possession, arrears of rent and mesne profit seeking a decree for vacant possession of the premises bearing No. IV/1/73A, Ground Floor, Gopinath Bazar, Delhi Cantonment, Delhi measuring 750 sq.ft. (approx.). A decree was also sought for arrears of rent for an amount of Rs. 2,40,000.00 for the months of Sept. and Oct., 2014 and other connected reliefs were also sought.

(3.) It is was pleaded in the pleadings that the parties entered into a lease deed on 26.05.2014 whereby it was agreed that the rent would be paid by the respondent to the petitioner at the rate of Rs. 1,20,000.00 per month. The rent was commenced from 01.07.2014 and the duration of the lease deed was for three years. The respondent also deposited interest-free security deposit of Rs. 3,60,000.00 which was to be reimbursed on expiry of the lease deed. It is further averred in the plaint that possession of the suit property was handed over to the respondent on 01.06.2014. The rent was paid for the months July and Aug., 2014 only. The respondent thereafter committed default and did not pay the rent for the month of Sept., 2014.