PRABHASH VERMA @ KUKU Vs. ANIL BANSAL AND ANR.

JUDGEMENT

(1.) IA No. 8053/2010.

(2.) THIS order shall dispose of application bearing No. 8053/2010 under Order 47 Rule 1 read with Section 151 CPC for review of orders dated 25.05.2010.

(3.) THE plaintiff has also prayed for a declaration that he be declared as the sole owner/lessee in respect of property bearing No. 3, Park Avenue, Maharani Bagh, New Delhi apart from claiming mesne profits, damages @Rs. 3,00,000/ - per month for depriving him of the benefit of the first floor of the suit premises.