HARI SINGH Vs. KITABO DEVI

JUDGEMENT

(1.) The present appeal has been filed seeking setting aside of the judgment and decree dtd. 23/3/2015, passed by the Additional District Judge ("ADJ")-02, South-West District, Dwarka Courts, New Delhi in Suit No. 885/2012, titled as "Sh. Hari Singh Versus Smt. Kitabo Devi".

(2.) The impugned judgment emanates from a suit for specific performance filed on behalf of the appellant with respect to property bearing No. B-155, Village Matiyala, colony known as Mansa Ram Park, Uttam Nagar, Delhi- 110059.

(3.) As recorded in the last order dtd. 15/11/2025, the following had transpired between the parties: