SUMAN OJHA Vs. KIRAN OJHA

JUDGEMENT

(1.) THE appeal impugns the judgment and decree (dated 27.08.2011 of the Court of Additional District Judge (ADJ) -1, South District, Saket Courts, Delhi in suit No.143/2011 filed by the respondent) of recovery of possession of house No.S -97 (new No.A -127), Gali No.6, Gagan Vihar, Badarpur, New Delhi from the appellant.

(2.) NOTICE of the appeal and the accompanying applications for condonation of 263 days delay in filing the appeal and for stay of execution was on 21.08.2012 ordered to be issued. The notice could not be served either owing to the default of the appellant in taking steps or for the reason of service report being awaited. Ultimately, service report of the premises being locked and / or of the respondent / plaintiff having shifted from Delhi was received.

(3.) THE appellant again appearing in person on the next date i.e. 26.11.2013 stated that the respondent had been served at her address of Pratapgarh, UP; however the report was not before this Court; the appeal was as such adjourned to 13.12.2013.