SHUSHILA RANI Vs. SADHU RAM JAIN

JUDGEMENT

(1.) THIS appeal has impugned the judgment and decree dated 29.1.2004 which had endorsed the finding of the trial judge dated 15.9.1999 whereby the suit filed by the plaintiff Sushila Rani seeking possession of the suit property i.e. land measuring 600 sq. yards in Khasra No.666, Ghonda Gujran Khadar, Illaqa Shahdara (Jai Prakash Nagar), Delhi had been dismissed.

(2.) PLAINTIFF claimed herself to the owner of the aforenoted suit property. The defendant had three years ago illegally trespassed upon an area about 400 sq. yards out of the aforenoted plot of land and made unauthorized construction therein. In spite of requests she did not vacate the suit property. Suit was accordingly filed.

(3.) ON the pleadings of the parties the following nine issues were framed: