KISHORI LAL Vs. RAM SINGH

JUDGEMENT

(1.) This Regular Second Appeal is filed against the judgment and decree dated 31st August, 2002, passed by the Civil Judge, Delhi and confirmed in appeal by the Additional Senior Civil Judge vide judgment dated 24th February, 2003.

(2.) The respondent had filed a suit for mandatory and permanent injunction seeking a direction to the appellant to handover premises as shown in the site plan ad measuring one Biswas i.e 50 sq.yards of the land in Khasra No.408/2 Village Gokal Pur, Shahdara along with furnitures. An injunction was sought to restrain the appellant from carrying out any illegal construction in the premises. The said suit had been decreed by the learned Civil Judge and the appeal preferred by the appellant, as noted, was dismissed by the Additional Senior Civil Judge.

(3.) The facts in brief leading to the filing of the Regular Second Appeal may be noted.