SHEELA DEVI Vs. KRISHNA & ORS

JUDGEMENT

(1.) This is a regular second appeal filed by the appellant.

(2.) I have heard the learned counsel for the appellant.

(3.) The learned counsel for the appellant has contended that the appellant had filed a suit for declaration with consequential relief and permanent injunction seeking to be declared owner of suit property bearing No.512, Gali No.9, Kanti Nagar, Delhi which was earlier known as Plot No.34, Block-B, out of Khasra No.61/229/2 situated at Village Ghondli in the abadi of Sant Nagar, Shahdara, Delhi, which has been negatived by the two courts below by a concurrent finding.