MOHD AZIZ Vs. RIYAZUDDIN

JUDGEMENT

(1.) This appeal is preferred by the appellant/plaintiff against the judgment and decree dated 01.12.2018 passed by the learned Additional District Judge/Central District, Pilot Court, Tis Hazari Courts, Delhi (hereinafter referred as the learned 'Trial Court') in CS No.1923/2018 whereby the suit of the appellant was dismissed after trail.

(2.) The brief facts which culminated into filing of this appeal are the appellant had filed a Civil Suit for recovery of Rs.4.00 Lac with interest against the respondent stating inter alia the respondent is landlord/owner of the two shops on the ground floor, forming part of the property bearing No.A-8/62, DDA Flats, Inder Lok, Delhi - 110035 (hereinafter referred as the 'shops in question'). The respondent intended to re-let the shops to the appellant, being occupied by some other tenants.

(3.) Since the appellant was in need of rented shops so he approached the respondent through one Mohd.Saleem and paid Rs.4.00 Lac in cash to the respondent as an interest fee security deposit for letting of the shops with effect from 01.08.2016 with a rental of Rs.8,000/- per month.