ATUL KAPUR Vs. ARUN KAPUR AND ORS.

JUDGEMENT

(1.) These intra-Court appeals have been filed against the judgment and decree dated 04.03.2016 passed by the learned Single Judge in dismissing the suit in C.S.No.985 of 2004 and allowing the counter-claims of the defendants.

(2.) The said suit in C.S.No.985 of 2004 was filed by the appellant/plaintiff for the following reliefs:

(3.) The counter claim made by the defendants 1 and 2 in the additional written statement (2nd) is as follows: