VIJAY SINGH Vs. SH JAMSHED ALI

JUDGEMENT

(1.) This petition has been filed challenging the order dated 04.02.2020 passed by the learned Additional District Judge-01, North West, Karkardooma Courts, New Delhi in Suit, being CS No. 167/2016, dismissing the application of the petitioner/plaintiff in the Suit filed under Order XXVI Rule 9 of the Code of Civil Procedure, 1908 (hereinafter referred to as 'Code'), wherein the petitioner had prayed for a direction to the Revenue Officials to demarcate the suit property and file a report with respect thereto in relation to the questions framed and stated in paragraph 6 of the said application.

(2.) The petitioner herein has filed the above-mentioned suit claiming ownership to a plot of land admeasuring135 Sq. Yards out of Khasra No. 187, Village Ghonda Gujran Khaddar, Delhi. The petitioner further states that the respondent is a tenant in a building built on 60 Sq. Yards of the said land numbered as House No. A-100, Gali No.21, South Gamri Ext. Ghonda Delhi-110053. The respondent no. 1 filed his written statement inter alia contending therein that the suit property in his possession is situated in Khasra No. 85, 86 and 87 of Village Gamri, Delhi situated in abadi of Gamri Extn., Delhi and that the petitioner has no concern with the same.

(3.) In the suit, the learned Trial Court has framed the following issues on 26.05.2016:-