SURJEET SINGH Vs. SWAMBERJEET SINGH

JUDGEMENT

(1.) The present suit has been filed by the plaintiff under Sec. 6 of the Specific Relief Act, 1963 ['Act of 1963'] seeking a decree for possession qua the ground floor portion in the Bungalow No. D-138, Anand Niketan, New Delhi ['entire property']. The ground floor portion is the suit premises.

(2.) It is the case of the plaintiff that he was dispossessed on 1/3/2018 from the ground floor portion.

(3.) Mr. Siddharth Aggarwal, learned counsel for the plaintiff stated that the summons of the suit were issued upon the defendants vide order dtd. 27/9/2018 and thereafter, vakalatnama was filed on behalf of the defendants. He stated that the same has been duly recorded in the order dtd. 17/12/2018.