SHIV SHANKAR Vs. HARI SHANKAR @ NANU

JUDGEMENT

(1.) I.A. No. 7242/2011.

(2.) EXEMPTION allowed, subject to all just exceptions.

(3.) PARTIES are brothers. Appellant has filed the present appeal assailing the judgment and decree passed by Additional District Judge, Delhi, on 31.5.2010. Subject matter of the appeal is a property bearing No. 6178 -6180, Gali Shiv Mandir, Fatehpuri, Delhi measuring 108 sq. yds. Operative portion of the order dated 31.5.2010 passed by trial court reads as under: