RAJESH GUPTA Vs. MAJ. (RETD.) SURENDRA KUMAR HOODA

JUDGEMENT

(1.) This hearing has been done through hybrid mode. CM APPL. 40675/2021 (for exemption)

(2.) Allowed, subject to all just exceptions. Application is disposed of. RSA 79/2021 and CM APPL. 40674/2021 (for stay)

(3.) The present second appeal has been filed challenging the order dtd. 26/8/2021 passed by the Ld. ADJ, Tis Hazari District Courts, Delhi (hereinafter Appellate Court) in RCA No.146/2019 titled Sh. Rajesh Gupta v. Maj. (Retd.) Surendra Kumar Hooda and Ors. By the impugned order, the Appellate Court has upheld the decree dtd. 21/9/2019 passed by the Ld. Civil Judge, Central District, Tis Hazari Courts, Delhi (hereinafter Trial Court) in CS No.97541/16 titled Maj. (Retd.) Surendra Kumar Hooda v. Rajesh Gupta under Order XII Rule 6 CPC.