SEEMA JASSAL Vs. MANOJ BAJPAI

JUDGEMENT

(1.) This appeal brought under Sec. 96 read with Order XLI of the Civil Procedure Code, assails preliminary judgment and decree for recovery of possession of Flat No.97A, LIG Ground Floor, Pocket A-3, Kondli, Gharoli, Mayur Vihar, Phase-III, Delhi (hereinafter referred to as 'the subject property'). The impugned judgment and decree was written under Order XII Rule 6 CPC on admissions of the appellant. On service of notice of this appeal, the respondent entered appearance through counsel. At request of learned counsel for both sides, I heard final arguments and examined the relevant record.

(2.) The circumstances leading to the present appeal are enumerated hereafter.

(3.) Hence, the present appeal.