DELHI DEVELOPMENT AUTHORITY Vs. KAUSHALYA DEVI

JUDGEMENT

(1.) C.M. No.16617/2015

(2.) The present second appeal is directed against the judgment and decree dated 03.03.2015 passed by the learned ADJ (West) in RCA No.43/2013, titled DDA v. Kaushalya Devi, whereby the first appeal preferred by the appellant/DDA has been dismissed as being devoid of merit. The said first appeal had been preferred to assail the judgment and decree dated 31.10.2011 passed by the court of learned Civil Judge (W), Delhi in Suit No.1058/2006 preferred by the respondent Smt. Kaushalya Devi against the appellant/DDA to seek the relief of permanent injunction.

(3.) The respondent/plaintiff claimed that she was the owner of the built up property, built on land admeasuring 320 sq. yds out of Khasra No.28/11 and 28/20/1 situated in the Laldora of Village Mangolepur Kalan, Delhi.