S N GUPTA Vs. MOHAMMAD SHAKIL

JUDGEMENT

(1.) Heard.

(2.) Learned Counsel for the petitioner pointed out the admissions made in response to para 3 & 4 of the plaint by the respondent/defendant for want of specific denial. The averments made in para 3 & 4, of the plaint read as follows:-

(3.) Para 3 & 4 have been replied to as mentioned below:-