- (1.) Leave granted.
(2.) Being aggrieved by the judgment and order dated 26.09.2016 passed by the High Court of Delhi at New Delhi in Regular Second Appeal No. 101 of 2012 in and by which the High Court has allowed the Second Appeal thereby dismissing the suit filed by the appellants for injunction against the respondent-North Delhi Municipal Corporation, the above appeal is filed.
(3.) The respondent-NDMC has taken the suit property from its erstwhile owner on rent and was running a school. The respondent was the tenant in the suit property at monthly rent of Rs.97.96 from the earlier owner Satish Chandra Mathur.;