ASHOK BABU Vs. PURAN MAL

JUDGEMENT

(1.) This appeal has impugned the judgment and decree dated 19.10.2000 which had reserved the finding of the Trial Judge dated 21.9.1999. By judgment and decree dated 21.9.1999 the suit of the Plaintiff Ashok Babu seeking possession of one room on the ground floor bearing municipal No. 9351, Gali Dorwali, Mohalla Tokriwalan, Pull Mithai, Delhi (hereinafter referred to as the "suit property") had been decreed in his favour. The impugned judgment had set aside this finding; suit of the Plaintiff was dismissed.

(2.) The factul matrix of the case is as follows:

(3.) The said possession must be open, hostile to the true owner.