KHEM SINGH Vs. RAKESH ARORA

JUDGEMENT

(1.) C.M. No.28402/2015

(2.) The application stands disposed of.

(3.) The present second appeal is directed against the judgment & decree dated 11.09.2015 passed by the First Appellate Court, namely the learned Additional District Judge-12, Central District, Tis Hazari Courts, Delhi in RCA No.28/2014, whereby the said first appeal preferred by the appellant/ defendant has been dismissed and the judgment & decree dated 28.05.2014 in Suit No.98/2012 passed by the Trial Court, namely the Civil Judge-10 (Central),Tis Hazari Courts, Delhi, decreeing the suit filed by the respondent/ plaintiff for recovery has been upheld.