MUKESH GUPTA Vs. SUSHMA VASISHTHA

JUDGEMENT

(1.) R.S.A. 75 of 2005 seeks to challenge the judgment and order dated 25.5.2005 of the learned Additional District Judge, Delhi, in R.C.A. No. 76 of 2004 whereby the learned Judge has, while adjudicating upon an appeal from the judgment and decree dated 22.5.2005 in suit for possession and mesne profits, dismissed the appeal.

(2.) Brief facts of the case, as noted by the first appellate court, are that -

(3.) The appellant seeks to raise the following questions which, according to him, are substantial questions of law.