DELHI URBAN SHELTER IMPROVEMENT BOARD Vs. OM PARKASH

JUDGEMENT

(1.) EXEMPTION allowed subject to just exceptions.

(2.) FOR the reasons stated in the application, delay of 36 days in filing the appeal is condoned.

(3.) THIS Second Appeal under Section 100 of Code of Civil Procedure, 1908 (CPC) is filed against the impugned judgment of the first appellate court dated 2.12.2013. The first appellate court by the impugned judgment dismissed the appeal of the present appellant filed against the judgment of the trial court dated 7.1.2011. Trial court by its judgment had decreed the suit for possession and mesne profits with respect to the suit property measuring 200 sq yds, forming part of khasra no.306, situated in the revenue Estate of village Seelam Pur, Shahdara, Delhi which was filed by the plaintiffs/respondent nos.1 and 2.