(1.) This appeal is directed against the judgment and order dated 19th October, 1985, of the Additional District Judge, Delhi in RCA No. 87/83, whereby the learned Judge has affirmed the findings of fact and law of the learned Sub-Judge, Delhi.
(2.) The brief facts of the case as noted by the Additional District Judge are as follows:
(3.) The DDA filed written statement raising the defence that the land in suit was part of Khasra No. 32/1/L, village Vasant Nagar. It was duly notified under Sections 4 and 6 of Land Acquisition Act and finally acquired through Award No. 1879. The possession was also taken over by the Government. The plaintiff is only a trespasser with no right, title or interest. The suit was also laid to be bad for non joinder of UOI.