BHOORA MOHAMMAD Vs. KHAKASHA BANO

JUDGEMENT

(1.) The instant appeal is preferred against impugned judgment and decree dtd. 31/8/2019, passed in RCA 3/17, by the Court of Additional District Judge-01, Shahdara District, Karkardooma Courts, Delhi, affirming the judgment and decree dtd. 30/11/2016, passed in Civil Suit No.8985/2016, by the Court of Senior Civil Judge, East District, Karkardooma Courts, dismissing the suit of the appellant/plaintiff for possession and permanent injunction.

(2.) The facts of the case would manifest that the appellant/plaintiff filed a civil suit for declaration and possession against the respondents/defendants for the property bearing No. O-9, Sunder Nagri, Delhi (hereinafter 'Suit Property')

(3.) The genealogy of the family demonstrates that the appellant/plaintiff is the real brother of defendant No. 2/respondent No.2, whereas, respondent No.1/defendant No.1 is the wife of respondent No.2/defendant No.2 who, in turn, is the daughter of the respondent No.3/defendant No.3.