NIRMAL @ NIRMALA & ANR Vs. RAM CHAND

JUDGEMENT

(1.) Cm 41467/2017 (under Order XXII Rule 10 read with Section 151 CPC).

(2.) The appeal arises out of a judgment and decree dated 31st August, 2009 passed by the Trial Court, dismissing the suit filed by the Appellants.

(3.) The brief facts are that one Mr. Nand Lal was the owner of Shop No. 70, Sarojini Nagar Market, New Delhi (hereinafter, "suit property"). One, Mr. Ram Chand, brother of Mr. Nand Lal approached him seeking permission to create a counter space on the rear side of the shop. Since Mr. Nand Lal was in financial difficulties, with the intention of earning some income, he permitted his brother to have a counter at the rear side of the shop. A partnership was to be entered into between them, however, it did not bear fruition.