NIRANKAR Vs. PAWANSUT

JUDGEMENT

(1.) This is a second appeal preferred under Sec. 100 of the Code of Civil Procedure, 1908. The dispute relates to a property admeasuring 50 sq. yds. situated at E-92, Khasra No.143/18/2, 19/20/22, in Village Dichaon Kalan, Hanuman Park, New Delhi (hereinafter the "suit property").

(2.) The present appellant Nirankar was Plaintiff 1 before the learned Administrative Civil Judge (the learned ACJ) in CS No.38/2017 and Appellant 1 in appeal before the learned Additional District Judge (the learned ADJ) in Regular Civil Appeal 41/2020. The respondents were the defendants before the learned ACJ and the respondents before the learned ADJ. Nirankar and Appellant 1 Pawansut are brothers.

(3.) The appellants' suit having been dismissed, and the first appeal preferred against the dismissal having also been rejected, the appellants have invoked the jurisdiction vested in this Court by Sec. 100 of the CPC.