GAYATRI DEVI Vs. VIMLA DEVI

JUDGEMENT

(1.) CM No.5012/2007 (condonation of delay) Delay is condoned. Application stands disposed of.

(2.) CM No. 5013/2007 (for exemption) Allowed subject to just exception. Application stands disposed of.

(3.) The facts of the appellant's case are as follows. The appellant filed a suit for recovery of possession of tenanted premises and goods or in the alternative value of the goods in the sum of Rs. 5,000/-. The appellant was inducted as a tenant by Smt.Vimla Devi, respondent No.1, on 29th December, 1985, in respect of two rooms in property bearing No. L-55, Gali No.3, Laxmi Nagar, Delhi-92 for commercial purposes at a rental of Rs. 500/- per month. The appellant had to pay a security in the sum of Rs.8000/- to Smt.Vimla Devi. Smt.Vimla Devi used to issue rent receipts against the rent paid upto the month of January, 1986. She also executed a memo dated 29th December, 1985, confirming the tenancy of appellant. Although, the appellant paid the rent regularly after January, 1986, yet the respondent, Smt.Vimla Devi stopped issuing rent receipts after January 1986. The appellant was running a printing press machine in the said premises.