AMIT KUMAR Vs. KANIKA HAJIKA

JUDGEMENT

(1.) Cm No. 54959/2018 (exemption)

(2.) Since the Caveator has put in appearance, the Caveat stands discharged.

(3.) The present appeal has been filed by the Appellant-Defendant, assailing the preliminary decree and judgment dated 30th November, 2018 in the case bearing Suit No. 6032/2018 titled Kanika Hajika v. Amit Kumar whereby the learned Additional District Judge, Delhi has decreed the suit, on an application filed by the Respondent-Plaintiff under Order 12 Rule 6 Code of Civil Procedure (hereinafter referred to as "CPC?) with respect to property bearing No. XV/2941, Gali No. 3, Ground Floor, situated in Chuna Mandi, Paharganj, New Delhi (hereinafter referred as "suit premises?).