SHRI KRISHAN LAL NAGPAL Vs. SHRI DESH RAJ

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 20.01.2007 which had endorsed the judgment and decree of the trial judge dated 08.11.2005 decreeing the suit of the plaintiff for possession, declaration and mandatory injunction.

(2.) THE factual matrix is as follows:

(3.) WHETHER the plaintiff is entitled for the relief of declaration as prayed for? OPP