SHRI GIRDHARI LAL Vs. NIVEDITA MANE

JUDGEMENT

(1.) RSA No.220/2007 Admit.

(2.) FOLLOWING is the substantial question of law: Whether the findings in the impugned judgment dated 23.7.2005 are perverse? If so, its effect ?

(3.) THIS is a second appeal. It is yet at the stage of admission. Learned counsel for the appellant has placed reliance upon a judgment of this Court reported in AIR 1976 Delhi 299 Chander Nagar Co-operative House Building Society Ltd. Vs. Ashok Ohri to substantiate his submission that the provision of Section 60(2) of the DCSA are exhaustive and not illustrative; only those disputes which have been enumerated in clause-2 of Section 60 of the DCSA, the Registrar is competent to decide those disputes; all other disputes would fall within the domain of the Civil Court.