ASHOK KUMAR ROY Vs. CHANDA DEVI

JUDGEMENT

(1.) Regular Second Appeal 208 of 2003 is directed against the judgment and order dt. 6.11.2003 of the learned Additional District Judge, Delhi, in R.C.A. No. 20 of 2003 upholding the order of the Civil Judge dated 26.4.2003 dismissing the objections of the appellant filed against the judgment and decree dated 30.9.1985 for possession passed in Suit No. 155/1982.

(2.) Brief facts of the case, as noted by the learned Additional District Judge, are that :

(3.) The First Appellate Court by a well reasoned judgment dealt with the aforesaid objections and returned a finding affirming the order of the Executing Court. The First Appellate court also imposed costs quantified at Rs.20,000/-. Counsel appearing before me has re-agitated the entire case and vehemently re-argued the case.