NARENDER KUMAR SHARMA Vs. NEELAM SHARMA

JUDGEMENT

(1.) THE appeal impugns the judgment and decree dated 15 th December, 1. 2012 of the Court of the learned Addl. District Judge-03 (East), Karkardooma Courts, Delhi in Suit No.2158/2009 (Unique Case ID No.02402C0361262009) filed by the respondent/plaintiff of eviction of the appellant/defendant from property No.11/424, Lalita Park, Laxmi Nagar, Delhi.

(2.) THE counsel for the respondent/plaintiff being on caveat appeared on 11th March, 2013 when the appeal came up first and vide subsequent order dated 3rd April, 2003 the appeal was posted for hearing on 29 th April, 2013 and the statement of the counsel for the respondent/plaintiff that he will not execute the decree recorded. The appeal was thereafter adjourned from time to time and the Trial Court record requisitioned. The counsel for the appellant/defendant was heard on 12th August, 2013 when after some hearing the personal presence of the appellant/defendant was directed for today and the appellant/defendant also directed to bring a sum of Rs.46,000/- admittedly due from him to the respondent/plaintiff to the Court today.

(3.) BE that as it may, the counsels have been heard further.