VINAY KUMAR Vs. DEEPAK MONGIA

JUDGEMENT

(1.) This appeal is preferred by the appellant/defendant against the judgment and decree dated 06.04.2019 passed by the learned Additional District Judge-11/Central District, Tis Hazari Courts, Delhi (hereinafter referred as the learned Trial Court) in CS No.1481/2017 as also against the order dated 10.10.207 passed under Order XII Rule 6 CPC whereby possession decree in respect of subject premises was passed against the appellant.

(2.) Undisputedly, the possession of the subject premises has been received by the respondent on 30.05.2018 and the dispute is only qua quantification of the damages payable with effect from April 2017 to 30.5.2018 roughly for about 13Â 1/2 months.

(3.) The learned Trial Court vide impugned judgment has awarded damages for this period @ Rs.1.60 lac per month. The appellant had challenged this amount in this appeal.