VINOD KUMAR DHALL Vs. DHARAMPAL DHALL

JUDGEMENT

(1.) Leave granted.

(2.) Heard learned counsel for the parties.

(3.) The defendant is in appeal aggrieved by the judgment and decree passed by the trial court, as affirmed by the High Court in first appeal and review applied had also been rejected by the High Court. The plaintiffrespondent, Dharampal Dhall (since deceased), filed a suit for restoration of possession, mesne profits and for a permanent injunction with respect to House No.ED-48, Tagore Garden, New Delhi.