KRISHAN LALL Vs. BHAWANI SHANKAR SHARMA

JUDGEMENT

(1.) PRESENT suit has been filed with the following prayers:-

(2.) SUMMONS issued by this Court to the defendant at the address mentioned in the plaint was returned unserved. Thereafter, defendant was served by substituted service by effecting publication in "Statesman" Delhi Edition and "Times of India" Jaipur Rajasthan Edition. However, as there was no appearance on behalf of the defendant, he was proceeded ex parte vide order dated 01st October, 2012.

(3.) THE relevant facts of the present case are that plaintiffs are joint co- owners of property bearing No. A-246, New Friends Colony, New Delhi having acquired ownership rights vide Conveyance Deed dated 03 rd May, 1994 executed by DDA in favour of the plaintiffs. The original Conveyance Deed has been marked as Ex.PW1/4.