HARI PARKASH Vs. SHRI KESHAV SAMARAK SAMITI

JUDGEMENT

(1.) CM No.17090/2008 (for additional evidence)

(2.) BEFORE this Court a prayer has been made that two of the rent receipts issued by the Plaintiff would in fact elucidate upon the case and additional evidence is sought to be led to place these documents on record. This application has been filed under Order 41 Rule 27 read with Section 151 of the Code of Civil Procedure.

(3.) THIS appeal has impugned the judgment and decree dated 24.4.2008 which had endorsed the finding of the trial judge dated 3.1.2007 whereby the suit of the Plaintiff Keshav Samarak Samiti, Delhi seeking perpetual and mandatory injunction against the Defendant Hari Parkash from raising any construction in the tenanted premises let out to him was decreed in his favor.