LAXMI KUMAR KAPUR Vs. RAVI KAPUR

JUDGEMENT

(1.) The present appeal under Sec. 96 of the Code of Civil Procedure, 1908 (hereinafter 'CPC') has been preferred by the appellants, i.e. legal representatives of original plaintiff, seeking the setting aside of the judgment and decree dtd. 30/8/2019 (hereinafter 'impugned judgment'), passed by the ADJ-02, Rohini Courts, Delhi in CS No. 78742/2016 titled "Laxmi Kumar Kapur v. Ravi Kapur and Anr."

(2.) By way of the impugned judgment, the suit filed by the plaintiff for partition, possession, declaration and mesne profits has been dismissed.

(3.) Brief facts necessary for deciding the present appeal are as follows: