ANGOORI DEVI Vs. JAGDISH

JUDGEMENT

(1.) This is a second appeal under Sec. 100 of the Code of Civil Procedure 1908 (CPC).

(2.) The present appellant was the plaintiff before the learned trial court in CS SCJ 704/2021 and the appellant in the first appeal, being RCA DJ 01/2023.

(3.) In the plaint instituted by her, the appellant claimed to be the owner and in possession of the property No. 44/XII (New) and 73 and 75 (Old) admeasuring about 45 ' sq. yards out of the total property admeasuring 214 sq. yds., SP Zone, Malkaganj, Delhi-110007.