NISHCHINT BAGGA Vs. GOLIATH DETECTIVES PRIVATE LIMITED

JUDGEMENT

(1.) The plaintiff filed a suit for possession and recovery of rent of the licence fees/rent/damages for use and occupation of the premises known as 19-E, Vasant Lok, New Delhi.

(2.) . The suit was registered by this Court and after the service of summons on the defendants, the written statement was filed. During the pendency of the suit the plaintiff moved an application under Order 12, Rule 6 read with Section 151 of the Code of Civil Procedure.

(3.) . In the application it is mentioned that defendant No. 1 was a licensee since 1979 in respect of the suit premises. Initially, the monthly licence fees/rent was Rs. 3,000.00 which was letter on enhanced by the consent of parties to Rs. 3,500.00 per month.