OM PRAKASH MALIK Vs. PAWAN KUMAR MALIK

JUDGEMENT

(1.) Caveat No.928/2018.

(2.) The caveat stands discharged.

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 19th May, 2018 in MCA/DJ/31/2017 of the Court of the Additional District Judge-05 (West)] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant against the judgment and decree [dated 12th April, 2017 of the Court of Civil Judge (West)] on admissions, under Order XII Rule 6 of the CPC, of ejectment of the appellant/defendant from Shop No.WZ-6/1, Jawalaheri Market, Paschim Vihar, New Delhi.