LAWS(DLH)-2017-1-209

RAM NIWAS SINGH Vs. RAJENDRA SINGH & ORS

Decided On January 20, 2017
RAM NIWAS SINGH Appellant
V/S
Rajendra Singh And Ors Respondents

JUDGEMENT

(1.) CM No. 2295/2017

(2.) Mr. Ram Lal, learned counsel for the appellant/tenant has submitted that the instant appeal raises substantial question of law for the following reasons:-

(3.) Civil Suit No.192/15 was filed by the respondents herein against the appellant seeking a decree for ejectment with possession and recovery of arrears of rent/damages as well for mandatory and permanent injunction in respect of a vacant plot bearing No. WZ-934/1 (Now 934/1A) Basai Darapur, New Delhi-110015.