SATPAL BUGGAL Vs. GURSHARAN BUGGAL

JUDGEMENT

(1.) The appeal impugns the judgment and decree (dated 25th April, 2013 of the Court of the Addl. District Judge-06, West District, Tis Hazari Courts in Civil Suit No.729/2012 filed by the respondent/plaintiff) for recovery of possession of immovable property and for recovery of mesne profits/damages for use and occupation from the appellant.

(2.) The said suit was filed by the respondent/plaintiff pleading:-

(3.) Summons of the suit and notice of the application for interim relief were served on the appellant/defendant on 1st December, 2011. The appellant/defendant appeared before the learned Addl. District Judge on 12th January, 2012; even though 30 days for filing written statement had by then expired, the learned Addl. District Judge, observing that the time for filing written statement had not expired till then adjourned the suit to 14th February, 2012.