LAWS(DLH)-1991-3-10

SUDESH MAHAJAN Vs. RATTAN KUMAR

Decided On March 06, 1991
SUDESH MAHAJAN Appellant
V/S
RATTAN KUMAR Respondents

JUDGEMENT

(1.) -

(2.) THIS is an appeal against the order of the learned Single Judge who allowed the respondent's application under Order 39 Rules 1 and 2 CPC and dismissed the appellant's application under Order 39 Rule 4 Civil Procedure Code and restrained the appellant herein from dispossessing the respondent from the suit premises bearing No. 58/105, Sahyog Building, Nehru Place, New Delhi.

(3.) ON the award being filed, H.C. Goel, J. vide his judgment dated 20th December, 1985 passed a decree in terms thereof.