DALJIT SINGH Vs. GAGANDEEP SIDHU

JUDGEMENT

(1.) This order shall decide the present Civil Revision petition filed by the petitioner-revisionist under Sec. 115 of the Code of Civil Procedure Code, 1908[1] assailing the Impugned Order dtd. 10/10/2023 passed by the learned Additional District Judge, (East), Karkardooma Court, Delhi[2] dismissing his application under Order XII Rule 6 of the CPC filed by him in Suit bearing No. 730/2018 titled as 'Daljit Singh v. Gagandeep Sidhu'.

(2.) Briefly stated, the petitioner-revisionist is the father-in-law of the respondent and has filed a civil suit in 2018 seeking reliefs of possession of the suit property, mandatory injunction and mesne profits against the respondent/defendant on the ground that the plaintiff/revisionist is the absolute owner of the suit property by virtue of registered GPA, Will, Affidavit, Receipt and Agreement Deed dtd. 27/7/1998 executed in favour of the plaintiff/revisionist by his wife Smt. Khushwant Kaur.

(3.) The suit property consists of a ground floor and a first floor, and the case of the revisionist/plaintiff is that he is currently in possession of only the first floor and common passage at the ground floor of the suit property and the respondent/defendant daughter-in-law has unlawfully occupied the ground floor of the suit property as a trespasser and is liable to be dispossessed therefrom.