LAWS(DLH)-1996-3-14

ECE INDUSTRIES LIMITED Vs. MACNEILL AND MAGOR LIMITED

Decided On March 14, 1996
ECE INDUSTRIES LIMITED Appellant
V/S
MACNEILL AND MAGOR LIMITED Respondents

JUDGEMENT

(1.) This is a suit for ejectment. On 6.9.1993 the following issues were framed for trial :

(2.) Arguments were advanced on the preliminary issue framed by this Court on the maintainability of this suit.

(3.) The case of the plaintiff versely stated is as follows: