Abhay Manohar Sapre, J. - (1.) Delay condoned. Leave granted.
(2.) This appeal is filed by the defendant against the final judgment and order dated 27.07.2016 passed by the High Court of Delhi at New Delhi in F.A.O. No.344 of 2016 whereby the High Court dismissed the appeal filed by the appellant herein and upheld the order dated 11.04.2016 of the Additional District Judge-05, South East Dist., Saket Courts, New Delhi in C.S. No. 132 of 2016.
(3.) The question involved in the appeal is short. It arises on the facts, which lie in a narrow compass.;