J.M. KOHLI Vs. VIMAL KANTA

JUDGEMENT

(1.) THIS is a Regular Second Appeal filed in the year 2005 which is pending in this Court for nearly last eight years. The dispute in the instant case between the appellant and the respondent, who happen to be husband and wife, (since divorced on 30.9.1994) is with regard to the share in the property bearing no. 50/5, East Punjabi Bagh, Delhi.

(2.) THE case was called out earlier in the morning and a request for pass over was made by the proxy counsel for the appellant. In the second call, a request for adjournment is made by the proxy counsel on the ground that Ms. Geeta Luthra, learned senior counsel is held up in a matter in Supreme Court and therefore, the matter may be adjourned.

(3.) IN order to understand the controversy, the parties will be referred by their status as plaintiffs and the defendant in the first Forum when the suit was instituted. Vimal Kanta who is the respondent herein will be referred as the (plaintiff/or by name) while as J.M. Kohli will be referred as (defendant/or by name).