GHASITA SINGH Vs. RAM PRAG KOIREE

JUDGEMENT

(1.) CAVEAT 731/2015

(2.) Allowed subject to just exceptions. RFA 473/2015 and CM No.12628/2015 (stay)

(3.) The case set up by the appellant / defendant before the trial court was that he was owner of the suit property bearing no.D-563, Mahavir Enclave, Part-III, New Delhi-110045, admeasuring 100 sq. yds.