OM PRAKASH SINGHAL Vs. K.L. KURIAN

JUDGEMENT

(1.) THE pleadings have been completed and the suit is ripe for framing of Issues if any.

(2.) THE senior counsel for the plaintiff states that on the defence contained in the written statement, no material question of law and fact arises for adjudication and the suit, insofar as for the relief of possession can be decreed immediately.

(3.) THE plaintiff has instituted this suit for recovery of possession from the defendant of flat No.G -4 in the multi -storied building situated at DD -36, Kalkaji, New Delhi and for recovery of mesne profits, pleading: