MOBEEN KHAN Vs. OBAID KHAN

JUDGEMENT

(1.) Ia No. 13479 of 2012 (under O XII R 6 CPC) and IA No. 9508 of 2013

(2.) Summons in the suit and the notice in the application were directed to issue by the Court on 14th May 2012. The Defendant was served and entered appearance through counsel on 25th May 2012.

(3.) The Plaintiff filed IA No. 13479 of 2012 under Order XII Rule 6 Code of Civil Procedure 1908 ('CPC') on the basis of the admission in written statement filed by the Defendant in reply to para 7 of the plaint to the effect that the predecessor-in-interest of Defendant was in occupation of only the rear half portion of the suit property.