MOHD ILYAS Vs. MOHD ATIQ

JUDGEMENT

(1.) This is an appeal directed against the judgment and decree dated 25.03.2015, passed by the learned Additional District Judge (Central), Tis Hazari, Delhi.

(2.) In order to adjudicate upon the present appeal, the following broad facts are required to be noticed :-

(3.) Mr. R.S. Kela, who appears for the appellant/defendant assailed the judgment on the following two grounds :-