ANKUR MITTAL Vs. ANJU CHITKARA & ORS

JUDGEMENT

(1.) The background facts leading to this appeal were noticed at length in the proceedings recorded on 05.07.2017 which read as under:-

(2.) On 06.09.2017, the parties were heard, the submissions made at which stage are also germane to the discussion here and, thus, the proceedings of that day may also be extracted as under:-

(3.) Pursuant to the liberty given, the claimants have submitted on record, additional documents on 15.11.2017. The said documents include a certified copy of the personal bond submitted by the appellant on 29.05.2012 before the investigating police officer wherein he did not mention the words "R.K. Puram" as part of his address. As earlier pointed out and confirmed from the record, in the affidavit filed in support of the application under Order IX Rule 13 CPC, the address given by the appellant was also similarly stated, omitting any reference to the locality "R.K. Puram".