NARESH VERMA Vs. ASHOK CHANDER KALRA & ORS

JUDGEMENT

(1.) I A No.18728/2015

(2.) It is alleged by the learned counsel for the plaintiff that few years after the death of the father of the parties a dispute arose qua use and occupation of rooms of the suit property amongst defendant nos. 1 to 3, hence defendants no. 2 and 3 filed Suit No.321/1986 in the Court of Sub Judge, Delhi.

(3.) Yet another suit viz., CS No. 101/10/1989 was also filed before the Civil Judge Delhi and the plaintiff relies upon admissions of defendant No.1 in these proceedings.