OM PRAKASH MAKHIJA Vs. MANOHAR LAL

JUDGEMENT

(1.) CM No.12615/2015 (Exemption) Allowed subject to just exceptions. RFA 471/2015 and CM No.12614/2015 (stay)

(2.) This is an appeal filed against the judgment and decree dated 30.03.2015, passed by the trial court. The facts pertaining to the case have been noted, in detail, in the trial court order. Therefore, for the present, I will be adverting only those facts which are necessary for the disposal of the instant appeal.

(3.) Accordingly, the trial court framed the following issues :-