CHAND RAM Vs. BHATERI DEVI AND ORS.

JUDGEMENT

(1.) C.M. No.13724/2015

(2.) The application stands disposed of. RSA 286/2015 & C.M. No.13725/2015

(3.) The present second appeal is directed against the judgment rendered by the learned Senior Civil Judge cum RC (North), Rohini Courts, Delhi in RCA No.11/2014, whereby the Regular First Appeal preferred by the respondents/ plaintiffs against the judgment and decree of the learned Civil Judge-05, Central District, Tis Hazari Courts, Delhi in C.S. No.722/2014 has been allowed and the said judgment of the Trial Court set aside. The suit of the respondents/ plaintiffs was, accordingly, decreed. Plaintiff No.1 (respondent No.1 herein) Smt. Bhateri Devi is the mother of plaintiffs No.2 & 3 respondents No.2 & 3 herein, the appellant defendant No.1, and respondent No.4 defendant No.2 in the suit. The parties are permanent residents of House No.99, Village Bharola, Azadpur, Delhi.