ASHOK KUMAR Vs. VIDYA SHANKAR SHARMA

JUDGEMENT

(1.) STATEMENT of the plaintiff has been recorded today in the Court.

(2.) I have heard the learned counsel for the plaintiff.

(3.) THE plaintiff has filed the present suit for specific performance of undated receipt, which as per the statement of the plaintiff, was executed on 24th April, 2003. Photocopy of the said receipt is placed on record and reads under :-