KARTAR SINGH Vs. SURESH CHHIKARA

JUDGEMENT

(1.) Appellant impugns order dtd. 10/11/2020, whereby the application of the Appellant under Order 39 rule 1 and 2 read with sec. 94E and 151 CPC has been dismissed holding that the Appellant has failed to show a prima facie case.

(2.) Appellant, a senior citizen, has filed the subject Suit for possession against the Respondent his son contending that he is the owner of the suit property bearing no. 365, Street no. 1, Part of Khasra no.551/431 and 164, Pradhan Marg, Nirankari Colony, Delhi - 110009.

(3.) It is alleged that the property was purchased by his father Late Shri Inder Singh vide registered sale deed dtd. 6/5/1966. Shri Inder Singh expired on 4/3/1985 leaving behind the Appellant and his sister who became the co-owners of the said property.