YASMEEN Vs. MOHD ANIS

JUDGEMENT

(1.) Regular First Appeal under Sec. 96 read with Order XLI of the Code of Civil Procedure, 1908 (hereinafter referred to as "CPC") against the Judgment and Decree dtd. 19/3/2026 whereby the Suit filed by the Plaintiff seeking possession, recovery of arrears of rent and mesne profits, was decreed.

(2.) The Plaintiff/Respondent, Mohd. Anis, filed a Civil Suit bearing CS DJ No. 555/2019 for recovery of possession, arrears of rent, mesne profits and injunction.

(3.) The facts in brief, are that the Plaintiff, Mohd. Anis, was the owner of property bearing No. 3286, Fourth Floor, Bazar Delhi Gate, Darya Ganj, New Delhi-110002, comprising of three bedrooms, one drawing room, one kitchen and one bathroom with toilet, admeasuring about 100 sq. yds. (hereinafter referred to as the "Suit Property").