RAJESH VERMA Vs. SACHIN SHARMA

JUDGEMENT

(1.) The appellant vide this Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 as amended has assailed the judgment dated 26.02.2016 of the learned Senior Civil Judge/Rent Controller, South West, Dwarka Courts, New Delhi and the judgment of the First Appellate Court of the learned Additional District Judge- 03, South West, Dwarka Courts, New Delhi in Regular Civil Appeal No. 54614/2016 which upheld the judgment dated 26.02.2016 of the learned Senior Civil Judge/Rent Control, South West, Dwarka Courts, New Delhi whereby the suit filed by the plaintiff thereof arrayed as the respondent to the present RSA 133/2018 vide which the respondent had sought recovery of possession of the suit shop bearing Shop No. 13, in Property No. WZ-58-61, Vashist Park, Pankha Road, New Delhi on the grounds of termination of tenancy of the appellant through a legal notice wherein the appellant had claimed himself to be a licensee of a third person, was decreed in favour of the plaintiff of the Suit No. 103/15 i.e. the respondent to the Regular Civil Appeal No. 54614/2016 which upheld the judgment of the learned Trial Court.

(2.) The learned Trial Court vide judgment dated 26.02.2016 put forth the facts to the effect : -

(3.) The issues framed in the said suit were to the effect:-