DAVENDER KUMAR SHARMA Vs. MOHINDER SINGH

JUDGEMENT

(1.) The facts of this case have been set out in my order 16.07.2012, which inter alia, reads as under:-

(2.) In Vinod Seth v. Devinder Bajaj & Anr., 2010 6 Scale 241, the plaintiff had set up an oral agreement between the parties and the oral terms alleged by him were as follows:-

(3.) While dismissing IA No. 404/2012 filed by the plaintiff under Order 39 Rules 1 & 2 CPC and allowing IA No. 8907/2012 filed by the defendants 1 to 10 under Order 39 Rule 4 of CPC this Court, inter alia, held as under:-