RAMA PURI Vs. GOLDEN PLASTIC INDUSTRIES

JUDGEMENT

(1.) The appellant, Smt.Rama Puri has preferred this Regular First Appeal against the decree for possession, passed by the Additional District Judge, in the suit of possession instituted by the respondent, in respect of premises at WH-41, Block B in Rewari Line, Industrial Area, Mayapuri, New Delhi.

(2.) The facts in brief are:

(3.) Pleadings were completed. Issues were framed and evidence was led. The appellant and the respondent both examined themselves. Issues in the case were re-framed as under on 3rd February, 1987 and 2nd November, 1987:-