KHEM CHAND Vs. NEW DELHI MUNICIPAL COUNCIL

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) The present second appeal has been filed challenging the judgment dtd. 20/12/2018 passed by the Ld. ADJ, Patiala House Courts, New Delhi {hereinafter "Appellate Court") in RCA No.57/2018 titled "Sh. Khem Chand v. NDMC and Anr". By the impugned judgment, the Appellate Court has dismissed the first appeal preferred by the Appellant herein, against decree dtd. 26/5/2018 passed by the Ld. ACCJ/ARC/CCJ, New Delhi District, Patiala House Courts, New Delhi {hereinafter "Trial Court") in Suit No. 56/2012 titled "Sh. Khem Chand v. NDMC and Am."

(3.) The present case relates to Thara No. 23-C, allotted at Hanuman Mandir Complex, Baba Kharak Singh Marg, New Delhi-110001 (hereinafter "Thara") allotted by the Respondent/NDMC to the Appellant/Allottee, Sh. Khem Chand, vide Letter of Allotment dtd. 26/6/2003. The Appellant, who is since deceased, is represented by his wife, Smt. Sushila Devi, his two sons and one daughter, who have been impleaded as per the amended memo of parties placed on record.