NEW UNITED AUTOMOBILES Vs. CYCLE EQUIPMENT PVT. LTD

JUDGEMENT

(1.) WITH the consent of parties, we have heard the appeal at the admission stage, after hearing both counsel we reserved orders and now proceed to pronounce the judgment.

(2.) THIS appeal is directed against judgment and decree dated 4th April, 1995, passed by learned Civil Judge, Delhi thereby decreeing the suit of the respondent/plaintiff/landlord against the appellants for possession, arrears of rent and mesne profits.

(3.) THE appellants/tenant had taken number of pleas in defence and the learned trial court had framed 10 issues. All the issue have been decided against the appellants and they have come in appeal.