(1.) RSA No. 11/2008.
(2.) APPELLANT (plaintiff) filed a suit for declaration and mandatory injunction seeking a decree for declaration against the respondent that he is entitled to a plot of 80 square yards in Light Industrial -cum -Commercial Complex, Shahjada Bagh, Delhi at pre -determined rate.
(3.) APPELLANT lost his suit in the Trial Court. He also lost his appeal in the First Appellate Court. Hence, this appeal suggesting some substantial questions of law to be formulated.