SARJEEVAN BHATIA Vs. OM PRAKASH BHATIA

JUDGEMENT

(1.) This appeal is directed against the judgment and decree dated 21.05.2015. The impugned judgment and decree has been passed, based on the trial court exercising suo motu powers under Order 12 Rule 6 of the CPC.

(2.) As noted by me, in the order dated 01.07.2015, the appellant herein has undoubtedly taken pleas which, prima facie, appear to be both dishonest and self-destructive. However, the appellant seeks a trial in respect of the defence raised in the suit, notwithstanding the fact that they are nebulous, to say the least.

(3.) I may only note that, the respondent / plaintiff filed a suit for possession and mesne profit vis-a-vis a property, which is, merely 5 sq. yds.