ABHISHEK SINGH Vs. MOHD NAUSHAD

JUDGEMENT

(1.) The present suit has been instituted by the plaintiff seeking declaration of his title over the entire property bearing No. 836-837 (Old), 1230 (New), Ward No. X, Rakabganj, Near Delite Cinema, Delhi. The plaintiff has also sought possession from the defendant of one floor in his occupation in the suit property and claimed the consequential reliefs of injunction and mesne profits/damages.

(2.) The plaintiff pleads:

(3.) Summons in the suit were issued on 13.04.2012 and the defendant restrained from transferring, alienating or parting with possession of the suit property in his occupation till further orders. The defendant personally entered appearance on the next date and sought time for filing his written statement, but thereafter stopped appearing and did not file his written statement as well. Accordingly, this Court on 04.03.2013 closed the right of the defendant to file his written statement and directed the defendant to be proceeded ex-parte. The plaintiff thereafter tendered his ex-parte evidence and the matter has been listed for ex-parte hearing today.