LAWS(DLH)-2014-1-206

ING VYSYA BANK LTD. Vs. VIKRAM HINGORANI

Decided On January 31, 2014
ING VYSYA BANK LTD. Appellant
V/S
Vikram Hingorani Respondents

JUDGEMENT

(1.) ALL the three appeals arise from CS No.217/2011 (Old No.364/2004) of the Court of the Additional District Judge (ADJ) -08, Central Delhi. While RFA No.500/2012 impugns the judgment and preliminary and final decree dated 24th April, 2008 of partition in the said suit, RFAs No.93/2013 & 105/2013 impugn the subsequent judgment and decree dated 15th January, 2013 on admissions, of possession of portions of property No.13, Patel Road, West Patel Nagar, Delhi in respective occupation of appellants in RFAs No.93/2013 & 105/2013.

(2.) RFA No.500/2012 is accompanied with an application for condonation of 1577 days delay in preferring the same. Notice only of the said application for condonation of delay was issued and to which replies have been filed by the contesting respondents.

(3.) NOTICE of RFA No.105/2013 was also issued.