JHAMMAN LAL Vs. TARA CHAND SHARMA

JUDGEMENT

(1.) The present second appeal under Section 100 CPC is directed against the judgment rendered by Sh. R.K. Gauba, District & Sessions Judge (South District), Saket, New Delhi (as his lordship then was) in RCA No.35/2013 titled Jhaman Lal v. S. Tara Chand Sharma dated 14.10.2014.

(2.) The learned Judge by the impugned judgment dismissed the first appeal preferred by the appellant and affirmed the judgment and decree passed by Ms. Richa Gusain Solanki, Civil Judge in Suit No.283/2008.

(3.) The appellant was the defendant in the said suit. The suit had been preferred to seek possession and damages in respect of an immovable property bearing no.U-2, Humayun Pur Colony, Arjun Nagar, Delhi on the basis of title claimed by the respondent/plaintiff vide registered sale deed dated 14.03.2008 executed by the erstwhile owner Sh. Gurdev Singh.