CHANDA Vs. RAJESH SAXENA

JUDGEMENT

(1.) C.M. No. 23263/2015

(2.) The application stands disposed of.

(3.) The present second appeal is directed against the judgment/ order and decree dated 08.09.2015 passed by the First Appellate Court, namely the ADJ-04 (North-West), Rohini Courts, Delhi in RCA No.83/2014 preferred by the appellant/ defendant, whereby the said first appeal had been dismissed by the First Appellate Court. The said appeal had been preferred by the appellant/ defendant to assail the order/ judgment and decree dated 31.10.2014 passed by the Trial Court, namely JSCC/ASCJ/GJ (North-West), Rohini Courts, Delhi, whereby the application under Order XII Rule 6 CPC moved by the respondent/ plaintiff had been allowed, and a partial decree for possession had been passed in favour of the respondent/ plaintiff and against the appellant/ defendant.