NARESH JAIN Vs. DHARAMVEER SINGH

JUDGEMENT

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

(2.) The present second appeal has been filed challenging the impugned judgment dtd. 17/3/2020, passed by the by the ld. ADJ-1, North East District, Karkardooma Courts, Delhi (hereinafter, "First Appellate Court") in RCA DJ No. 31/2019. Vide the said order, the appeal against the decree dtd. 23/1/2019 passed by the ld. ASCJ, North East, Karkardooma Courts, Delhi (hereinafter, "Trial Court"), in Suit No. 340/2018, has been dismissed.

(3.) The Trial Court on 23/1/2019 decreed the suit in favour of the Plaintiff/landlord/Respondent (hereinafter, "landlord") under Order XII Rule 6 CPC, and had directed possession to be handed over to the landlord. The operative portion of the order of the Trial Court reads as under: