YOGENDER SINGH Vs. PREM LATA

JUDGEMENT

(1.) The appeal impugns the judgment and decree dated 9th December, 2004 of the Court of the Additional District Judge (ADJ), Delhi of dismissal of suit No.351/04/02 filed by the appellant.

(2.) The said suit was filed by the appellant for the reliefs of,

(3.) The respondents/defendants contested the suit by filing a written statement, pleading: