SUNMEET SINGH Vs. DIVYANK BOSE

JUDGEMENT

(1.) Through the present Appeal, the Appellant (arrayed as Defendant No.4 in the civil suit), assails the correctness of the judgment and decree dtd. 11/12/2025 [hereinafter referred to as Impugned Judgment/IJ] passed by the learned District Judge (Commercial Court), Tis Hazari Courts, Delhi [hereinafter referred to as LDJ]. By way of the impugned judgment and decree, the civil suit filed by Respondent No.1 (arrayed as Plaintiff in the civil suit) seeking possession by way of ejectment, recovery of arrears of rent and damages for wrongful use and occupation in respect of the built-up basement floor, without terrace roof rights of property bearing no. 13/31, situated at WEA, Karol Bagh, New Delhi [hereinafter referred to as the 'suit property'], came to be decreed in his favour.

(2.) For the sake of clarity, consistency and ease of reference, the parties in the present appeal shall be referred to in accordance with their respective status before the LDJ.

(3.) In order to comprehend the issue falling for consideration of this Court, relevant facts are required to be noticed.