DUSHYANT CHIKARA Vs. ZEESHAN ALI

JUDGEMENT

(1.) I.A. 37063/2024 (application under order VII Rule 11 CPC) : This is an application filed by the defendant no. 2 under Order VII Rule 11 of the Code of Civil Procedure, 1908 ('CPC') seeking rejection of the plaint.

(2.) The present suit has been filed by the plaintiff seeking a declaration that the plaintiff is the owner of the property i.e. B-100, Second Floor, Gulmohar Park, Delhi measuring 300 Sq. yds. ('suit property') on the premise that the plaintiff has been in continuous possession of the suit property since January, 2007 to the knowledge of the recorded title holder, late Sh. S.K. Zaman.

(3.) The defendants seek rejection of the plaint on the pleas that inter-alia the suit is without any cause of action, the reliefs sought are barred in law and the plaintiff has not approached the Court with clean hands.