NEELAM GARG Vs. SHYAM LAL GARG

JUDGEMENT

(1.) C.M. No.7253/2014(exemption)

(2.) This petition under Article 227 of the Constitution of India is filed by the petitioner/defendant no.1 in the suit, impugning the order dated 07.04.2014 which has dismissed two applications filed by the petitioner/defendant no.1 for leading additional oral and documentary evidence.

(3.) The subject suit is a suit for possession, mesne profits and injunction filed by the respondent/plaintiff/father-in-law against the petitioner/defendant no.1/daughter-in law on the ground that the respondent/plaintiff is the sole and exclusive owner of the suit property bearing no. A-3/25, Sector-3, Rohini, Delhi, which was purchased by the respondent/plaintiff vide sale deed dated 22.03.2000 and that the petitioner/defendant no.1, as also the son of the respondent/plaintiff and who was the defendant no.2 in the suit, were only licensees.