RAJ RANI Vs. HARI KISHAN

JUDGEMENT

(1.) C.M. No.33671/2016 (for exemption) Exemption allowed subject to just exceptions. C.M. stands disposed of. C.M. No.33670/2016 (for condonation of delay of 41 days in filing the appeal u/S 5 of the Limitation Act

(2.) For the reasons stated in the application delay of 41 days in filing the appeal is condoned. C.M. stands disposed of.

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the concurrent Judgments of the courts below; of the Trial Court dated 30.9.2013 and the First Appellate Court dated 29.3.2016; by which the suit filed by the appellant/plaintiff for declaration was dismissed and by which suit the appellant/plaintiff prayed for a declaration that respondent/defendant should not act upon the documents dated 30.12.2002 with respect to 100 sq. yards in the property bearing no.D -46/A Khasra No. 44/5, Village Pooth Kalan, Delhi.