LAWS(DLH)-2017-8-7

SH. JAGDISH SINGH Vs. MS. RACHNA BANSAL

Decided On August 11, 2017
Sh. Jagdish Singh Appellant
V/S
Ms. Rachna Bansal Respondents

JUDGEMENT

(1.) Exemption allowed subject to just exceptions.

(2.) For the reasons stated in the application, delay of 90 days in filing the appeal is condoned.

(3.) This Regular First Appeal filed under Section 96 of Code of Civil Procedure, 1908 (CPC) impugns the judgment of the trial court dated 4.2.2017 which has decreed the suit for recovery of arrears of rent as also for mesne profits for the period after termination of tenancy. I may note that originally the suit was filed by the respondent/plaintiff was for possession, and mesne profits and suit for possession was already decreed vide order of the trial court dated 6.12.2016 passed under Order XII Rule 6 CPC and the possession of the suit property already stands handed over by the appellant/defendant to the respondent/plaintiff.