JASWINDER KAUR & ANR Vs. ANIL AHUJA

JUDGEMENT

(1.) Cm No. 47527/2018 (for exemption)

(2.) The impugned order dated 19.09.2018 passed by the court of the learned Additional District Judge-06, South-East District, Saket Courts, New Delhi ('ADJ') in Civil Suit No. 1731/2017, is the subject matter of challenge in this appeal by the appellants/defendants.

(3.) The respondent/plaintiff has filed a suit for possession, recovery of rent and damages and permanent injunction against the appellants in respect of a Flat No.2, Block No.1, DDA Flats, Kalkaji, New Delhi (Ground Floor) as shown in red colour in the site plan annexed along with the plaint. The said premises was rented out to the appellants initially by the rent agreement dated 11.02.2014 at a rent of Rs.16,500/- per month excluding electricity and water charges for a period of 11 months. The tenancy was renewed orally after the expiration of said period. Thereafter, the respondent/plaintiff asked the appellants to vacate the property by the letter dated 07.05.2017. A reminder dated 27.06.2017 was sent to the appellant. When the appellants failed to deliver back the possession or pay the arrears of rent, the respondent/plaintiff got issued a legal notice dated 26.09.2017 asking them to vacate the property in question within 15 days and make the payment of arrears of rent and damages w.e.f. 01.03.2017.