KUMUDCHANDRA S DOSHI Vs. POONAM GROVER ASSOCIATES

JUDGEMENT

(1.) ***

(2.) The point for determination in this appeal is, whether the Trial Court has committed any error by rejecting the counterclaim filed by the original defendant, more particularly the relief of restoring the possession of the defendant over the suit premises, and if yes, what relief can be / need to be granted to the appellant.

(3.) Heard learned advocates.