SANJAY GUPTA Vs. KRISHNA HOSPITALITY & ANR

JUDGEMENT

(1.) Ia No.3711/2018 (of the defendants u/O IX Rule 13 CPC).

(2.) The plaintiff instituted this suit for ejectment of the defendants from property no.6-A, Anandlok, New Delhi after determination of tenancy at a rent in excess of Rs.3,500/- per month of the defendants with respect to the said premises and for recovery of arrears of rent of Rs.61,00,000/- and for recovery of mesne profits.

(3.) The suit was entertained and summons thereof issued. The defendants appeared in response to the summons and filed a written statement verified on 24th January, 2018. The suit was thereafter posted before the Court on 6th February, 2018, when none appeared for the defendants and the defendants were proceeded against ex parte and for the detailed reasons given in the order dated 6th February, 2018, an ex parte decree for ejectment of the defendants from the premises and for recovery of Rs.61,00,000/- with interest and for recovery of mesne profits at the same rate as at which the defendants were claimed to be paying rent, was passed in favour of the plaintiff and against the defendants.