MAQSOOD ALI Vs. KAMIL FARIDI

JUDGEMENT

(1.) This appeal has impugned the judgment and decree dated 06.11.2007 which has endorsed the findings of the trial Judge dated 17.04.2007 whereby the suit filed by the plaintiff Maqsood Ali seeking possession of the suit property (i.e. property bearing No. 105/65, Basti Hazrat Nizamuddin, New Delhi) had been dismissed.

(2.) The trial Judge had framed the three following preliminary issues:-

(3.) The suit of the plaintiff was decided on the aforenoted three preliminary issues and had been dismissed.