PITAMBAR K. AHUJA Vs. DINESH G. AHUJA

JUDGEMENT

(1.) In the above Suit, the evidence of the Plaintiff is complete. Defendant Nos. 1(a) to (d)'s 1st witness, namely, Defendant No.1(c) (DW-

(2.) The affidavit in lieu of examination in chief dated 9 th March, 2023 is now shown to me. It is affirmed by me. It bears my signature. The contents of the affidavit are true and correct. The said affidavit is therefore marked as Exhibit-D-1/1.

(3.) Along with the affidavit of evidence, a compilation of documents is also filed. This compilation consists of five documents.