PRAVEEN SAINI Vs. REETU KAPUR & ANR

JUDGEMENT

(1.) Caveat No. 9/2018

(2.) This RFA is filed by the defendant in the suit impugning the judgment of the trial court dated 25.9.2017 by which the trial court has decreed the suit filed by the respondents/plaintiffs/landlord under Order XII Rule 6 CPC so far as the grant of relief of possession of the suit premises is concerned. The suit premises is the property situated on a plot bearing No. 53, Block-B, Pocket-10, Sector-13, Dwarka, New Delhi-110075.

(3.) The facts of the case are that a registered lease deed dated 14.7.2014 was entered into between the respondents/plaintiffs/landlord with the appellant/defendant/tenant. As per this registered lease deed, duly registered with the office of Sub-Registrar, Janakpuri, New Dehi, the monthly rent was Rs.1,12,000/- for the suit premises from 15.7.2014 till 14.6.2015, Rs.1,34,000/- per month from 15.6.2015 till 14.5.2016 and Rs.1,50,000/- per month from 15.5.2016 till 14.7.2017. Appellant/defendant was also liable to pay a fixed amount of Rs.1,000/- per month as water charges.