MIRAJUDDIN Vs. D D A

JUDGEMENT

(1.) This Regular Second Appeal is directed against the judgment and order dated 11.7.1997 of the Additional District Judge, Delhi, in R.C.A. No. 8/1997 which appeal was preferred against the judgment and decree dated 12.10.1996 of the Civil Judge, Delhi, dismissing the suit of the plaintiff-appellant. Vide order dated 11.5.1999 the appeal was admitted by this Court, but no substantial question of law was framed.

(2.) Brief facts of the case, as have been noted by the learned Additional District Judge, are :

(3.) The trial court framed following issues :-