PAWAN KUMAR GUPTA Vs. RURAL MEDICARE SOCIETY

JUDGEMENT

(1.) Preface: -

(2.) At this stage, it will be relevant to note that, while the matter was pending before the first appellate court, an application was moved by the appellant/defendant under Order XLI Rule 27 of the CPC to seek, leave to place on record additional evidence to prove that village Saidulajab, wherein the suit property is located, was an urban area. The application was accompanied by a notification dated 23.05.1963 [in short "1963 notification"] issued under Section 507(a) of the Delhi Municipal Corporation Act, 1957 [in short "DMC Act"].

(3.) Before I proceed to adjudicate upon the issue set forth hereinabove, it would be relevant to etch out the broad contours of the case.