KAILASH CHAND Vs. ADESH KUMAR BARUA

JUDGEMENT

(1.) Regular First Appeal under Sec. 96 read with Sec. 151 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'CPC'), has been filed on behalf of the Appellants, against Judgment dtd. 7/5/2022, whereby the Suit of the Plaintiff/Respondent for decree of Possession against the Defendants/Appellants, was decreed under Order XII Rule 6 CPC.

(2.) The Plaintiff/Respondent had filed Civil Suit No.125/2018 for Possession/Ejectment, Recovery of Rent, Mesne Profit and Damages.

(3.) The facts, in brief, are that Plaintiff stated himself to be the owner/landlord of the Property bearing No. J-64/G-1, (Ground Floor), Right Hand Side, Gali No. 4, Laxmi Nagar, Delhi-110092 (hereinafter referred to as 'the Suit Property'), consisting of three bedrooms, one drawing-cum- dining room, kitchen, toilet/bathroom vide registered partition Deed dtd. 1/1/2010. The Defendant, Mr. Kailash Chand was inducted as a tenant in the Suit Property vide registered Lease Deed dtd. 15/4/2010 for a period of 11 months w.e.f. 11/4/2010, at a monthly rent of Rs.12,000.00 per month. The Lease Deed was executed between the Defendant and the Attorney of the Plaintiff.