KIRAN KATYAL Vs. ZAHOOR AHMAD

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of the India assails the following order dtd. 1/10/2022, passed by the learned Additional District Judge ("the learned ADJ") in CS DJ 149/2017 (Zahoor Ahmad v. Kiran Katyal):

(2.) CS DJ 149/2017 was instituted by the respondent Zahoor Ahmad against four defendants, of whom three are the petitioners before this Court.

(3.) The respondent, as the plaintiff in the suit, claimed to be the owner of a property at Khasra No. 355 Min., Village Malikpur Chhawani, Azadpur, Delhi, known as "Hans Cinema"(referred to, hereinafter, as "the suit property").