OM PRAKASH Vs. SUMITRA DEVI

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the orders dated 18.10.2019 and 07.03.2020 passed by the learned Civil Judge-07, Central, Tis Hazari Courts, New Delhi in suit, being CS SCJ No.94260/2016, Om Prakash v. Sumitra Devi.

(2.) By the Impugned Order dated 18.10.2019, the learned Trial Court was pleased to dismiss the application filed by the petitioner, who is the plaintiff in the suit, seeking a direction to the MCD to file on record various documents as was earlier directed by the learned Trial Court in the order dated 07.12.2002. By the subsequent order dated 07.03.2020, the application of the petitioner seeking review of the order dated 18.10.2019 has been dismissed.

(3.) The suit has a chequered history inasmuch as the same has been filed by the petitioner claiming unauthorized construction being carried out by the defendant nos.1 to 3 in the suit as also claiming easementary rights.