(1.) The appeal impugns the judgment and decree dated 27th February, 2013 in suit No.04/2012 of Additional District Judge (ADJ)-05, Saket Courts, New Delhi on admissions, of ejectment of the appellant from commercial shop No.103 on the first floor of building No.88, Skipper Corner, Nehru Place, New Delhi.
(2.) The appeal came up first before this Court on 10 th July, 2013 when the counsel for the respondent being on caveat appeared and the Trail Court record was ordered to be requisitioned.
(3.) The Trial Court record has been received. The counsels have been heard.