SHEO SHANKER PRASAD Vs. DHARAM SINGH AND ORS.

JUDGEMENT

(1.) Caveat 1006/2015.

(2.) SINCE the learned counsel for the respondents has entered appearance, the caveat stands discharged.

(3.) THIS is an appeal directed against the judgment and decree dated 31.07.2015 passed by the learned Additional District Judge (ADJ), East, Karkardooma Courts, Delhi.