SURENDER SINGH RATHORE Vs. VIRENDER SINGH RATHORE

JUDGEMENT

(1.) Caveat No. 208/2018

(2.) Exemption allowed subject to just exceptions.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 is filed by the defendant in the suit impugning the judgment of the trial court dated 21. 11. 2017 by which trial court has decreed the suit for possession, arrears of rent and mesne profits with respect to the suit property being shop no. 4, ground floor in DDA Market, A2A Block, Janak Puri, New Delhi. The suit has also been decreed by awarding rent/mesne profits at Rs. 6,44,685/- from 1. 6. 2014 till filing of the suit, during the pendency of the suit and till handing over of possession of the suit property with interest at 6% per annum.