ASHOK KAPOOR 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.) MR. Ashok Kapoor as per the plaint and as per his statement recorded today in the Court has stated that he was inducted as a tenant in shop No. 2470, Gali No. 9, Beadon Pura, Karol Bagh, New Delhi-110005 in the year 1985 by the defendant, who at that time was a minor, by his mother as a natural guardian.