MADHU TAYAL Vs. GHANSHYAM DAS TAYAL

JUDGEMENT

(1.) The present matter has been received on transfer.

(2.) The present appeal has been filed challenging the judgment and decree dtd. 2/12/2024, passed by the Court of District Judge-02, Shahdara District, Karkardooma Courts, Delhi in CS No. 2855/2016 (Old CS No. 233/2013).

(3.) By way of the impugned judgment and decree, the appellant herein has been directed to handover the premises, i.e., 30/75 (Plot No. 75 and Block No. 30), area measuring 45.99 sq. mtrs., i.e., 55 sq. yds, along with its whole structure built up thereon, out of Khasra No. 811 Min, situated in the area of Village Chandrawali, Shahdara at the abadi of Vishwas Nagar Shahdara, Delhi-110032, to the respondent.