PUSHPA Vs. DAYAWATI

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) The present appeal arises out of the impugned judgment and order dtd. 16/4/2019 passedby the High Court of Delhi in Civil Revision Petition No. 53 of 2018 preferred by respondentNo.1 (plaintiff), whereby the High Court, while exercising revisional jurisdiction, set aside theorder dtd. 20/12/2017 passed by the Additional District Judge-04, South-West District,Dwarka Courts, New Delhi and proceeded to decree the suit for recovery of Rs.44,79,167.00with interest against defendant No.3 (late father of the appellants), on the basis of admissionof receipt of Rs.3.00 crores in his Written Statement dtd. 25/3/2010 in CS (OS) No. 2502 of2009 before the High Court.