LAWS(DLH)-2007-7-291

RAVINDER PAL SINGH Vs. SURENDER PAL SINGH

Decided On July 19, 2007
Shri Ravinder Pal Singh Appellant
V/S
Shri Surender Pal Singh Respondents

JUDGEMENT

(1.) IA No. 4385/2006

(2.) BY this judgment, I propose to dispose of an application filed by the plaintiff under Section 94 and 151 of the Code of Civil Procedure praying for interim directions to the defendant to deposit arrears of mesne profits/damages for use and occupation of the plaintiffs property. In the alternative, the plaintiff prays for the appointment of a receiver in respect of the suit property bearing No. 15, Babar Road, Bengali Market, New Delhi -110001.

(3.) THERE is no material dispute to some of the essential facts. To the extent necessary for adjudication of the present case, the same are briefly noticed hereafter