SHAILJA MANCHANDA Vs. MUKESH BHATNAGAR

JUDGEMENT

(1.) This Regular Second Appeal filed under Section 100 of the Code of Civil Procedure impugns the concurrent judgment of the Courts below of the Trial Court dated 25.04.2016 and of the First Appellate Court dated 16.11.2016 by which Civil Suit No.237/14/10 filed by the respondent/plaintiff has been decreed against the appellant/defendant with respect to property No.151, 2nd Floor, Tagore Park, Delhi as shown red in the site plan, Ex.PW1/2.

(2.) The respondent/plaintiff instituted the suit against the appellant for recovery of possession and damages/mesne profits and arrears of rent pleading as under:

(3.) The appellant/defendant contested the suit by filing written statement taking the plea as under: