KISHAN LAL Vs. R.K. ASSOCIATES

JUDGEMENT

(1.) These appeals arise from judgment/decree dated March 05, 2011 in two suits for recovery of possession involving two plots; one measuring 600 sq. yds. forming part of Khasra No. 75 (private no. 87/4) situated in revenue estate of village Zamrudpur, Delhi in Suit No. 305/2009; and the second one measuring 200 sq. yds. forming part of Khasra No. 321/75 (private no. 87/4) situated in revenue estate of village Zamrudpur, Delhi in Suit No.304/2009 (collectively referred to as 'suit property' hereinafter) passed by ADJ-06 (Central) Delhi. Having noted that both these appeals have a similar factual background and raise common issues, I deem it appropriate to decide these appeals through this common judgment.

(2.) These appeals were earlier filed as revision petitions numbered as CRP 100/2011 and CRP 101/2011, however these petitions were then converted as Regular First Appeals (RFA) vide order dated April 16, 2018 and renumbered as RFA 396/2018 and RFA 397/2018 respectively.

(3.) Rfa 396/2018 earlier numbered as CRP100/2011 has been filed with the following prayers:-