SPARTANS CLUB Vs. D. C. CHAUDHARY

JUDGEMENT

(1.) Challenge in this petition is to the order dtd. 28/7/2023 (Annexure P-8), passed by learned Civil Judge (Junior Division), Faridabad (hereinafter referred to as - the Trial Court), whereby the application moved by the respondents/plaintiffs, under Order XV Rule 5 CPC, for striking off the defence of the petitioner/defendant has been allowed.

(2.) The brief facts, necessary for deciding the present revision petition, are that the respondents/plaintiffs filed a suit for ejectment of the petitioner/defendant from the demised premises and for recovery of total rent of Rs.8,40,000.00 along with interest.

(3.) The case of respondents/plaintiffs is that the property in question was let out to the petitioner/defendant vide lease agreement dtd. 1/1/2016 @ Rs.1,10,000.00 per month, for a period from 1/1/2016 to 31/12/2018. It was agreed for increase of lease amount by 10% every year on the existing rent.