- (1.) Heard Sri Ramendra Pratap Singh, Advocate for appellant and Sri S. Shekhar, Advocate for respondent.
(2.) This is a defendant's appeal under Sec. 96 of the Code of Civil Procedure (hereinafter referred to as the "CPC"), which has arisen from the judgment dated 29.8.2002 and decree dated 5.9.2002 passed by Sri Rajbhan Singh, VIth Additional Civil Judge (Senior Division), Ghaziabad in Original Suit No. 321 of 1992, whereby the Court below has decreed suit and made a declaration that defendant -appellant is not entitled to recover 75% of auction money and interest thereon from plaintiff -respondent until it perform and complete the following works: JUDGEMENT_240_LAWS(ALL)9_2015.jpg
(3.) It has also directed defendant -appellant to restore plaintiffs allotment and to not forfeit 25% of money deposited by plaintiff.;