N.C. BANSAL Vs. UTTAR PRADESH FINANCIAL CORPORATION & ANR.

JUDGEMENT

(1.) Leave granted.

(2.) This appeal is filed by the plaintiff against the final judgment and order dated 19.12.2016 passed by the High Court of Delhi at New Delhi in CM(M) No. 1223 of 2016 whereby the High Court dismissed the petition and upheld the order of the Trial Court dated 21.09.2016 in Civil Suit No.7930 of 2016.

(3.) In order to decide the short question, it is not necessary to set out the facts in detail and mentioning of the few facts alone would suffice.