RAVINDER KUMAR KAIN Vs. SMT RAJNI

JUDGEMENT

(1.) The appellant filed a suit for possession of property bearing No.C- 412, Basti Nanak Chand, Mohan Gali, Kotla Mubarakpur, New Delhi, against the defendant which was dismissed by the learned Civil Judge vide judgment dated 08th October, 2012. The appellant's appeal against the aforesaid judgment was dismissed by the learned Additional District Judge on 04th May, 2013.

(2.) The learned Civil Judge dismissed the plaintiff's suit on the sole ground that the plaintiff failed to prove the ownership of the suit property though no specific issue was framed in this regard.

(3.) The first appellate Court dismissed the first appeal on the ground that the appellant's case was hit by principles laid down in Suraj Lamp and Industries Pvt. Ltd. Vs. State of Haryana (2012) 1 SCC 656 .