SHASHI Vs. SUDERSHAN SHARMA

JUDGEMENT

(1.) THE RFA impugns the judgment and decree dated 30th September, 2004 of the Court of the learned Addl. District Judge, Delhi in Suit No.278/02/95 filed by the appellant. The RSA impugns the judgment and decree also dated 30th September, 2004 in RCA No.432/2000 filed by the respondent no.1 in RSA against the order dated 16th May, 1996 of the Court of the Civil Judge, Delhi of dismissal as not maintainable of Suit No.138/1996 filed by the respondent no.1 in the RSA.

(2.) THE suit, from which RFA No.596/2004 is preferred, was instituted by the appellant on 28th November, 1995, for permanent injunction restraining the respondent in the RFA Smt. Sudershan Sharma from dispossessing the appellant from premises No.C -123, Karampura, New Delhi and from in any way creating any encumbrances, agreement, transfers, conveyance/sale of the said premises in favour of any third party, pleading: -

(3.) NEEDLESS to state that the appellant filed a replication reiterating the contents of the plaint and denying the contents of the written statement.