SUDHA BHARGAVA Vs. MANJU SHARMA

JUDGEMENT

(1.) The plaintiff-appellant has filed a suit for recovery of Rs.94,248.00 alongwith interest @ 12% per annum from the date of filing of the suit till its realization on the allegations that she was the owner of property Bhargava Shopping Complex, Bhargava Estate, Tutikandi, Shimla-4 (hereinafter referred to as the demised premises). It is claimed that the defendant was the tenant in respect of one shop in the demised premises.

(2.) The appellant had earlier sought eviction of the defendant from the demised premises by filing a Rent Petition on the ground of arrears of rent and the same was allowed by the learned Rent Controller vide order dtd. 19/12/2009 and the same was upheld right up to this Court.

(3.) It is after the order of this Court that the plaintiff had filed a petition to execute the order of the learned Rent Controller seeking possession of the demised premises, which was handed over to her on 11/1/2016.