PHOOL RANI TRIVEDI Vs. VIKAS CHANDRA

JUDGEMENT

(1.) This appeal arises out of the judgment rendered by the trial court dated 30.8.1997 whereby the suit of the plaintiffs/appellants for recovery of possession of the first floor of 8, Ishwar Nagar (East), Mathura Road, New Delhi was dismissed as also the claim of the plaintiff for damages was turned down.

(2.) The claim of the plaintiffs for damages/mesne profits was also turned down by the same judgment.

(3.) Feeling dissatisfied with the impugned judgment dated 30.8.1997, the appellants have preferred the appeal.