SURESH GUPTA Vs. HARI KISHAN MADAN & ANR

JUDGEMENT

(1.) Challenge in this Regular First Appeal is the judgment and decree dated 30th July, 2016 passed by learned Additional District Judge, West District, Tis Hazari, Delhi whereby the suit of the appellant was dismissed and that of the counter claim of the respondents was decreed in respect of property bearing no.261A measuring 190 square yards consisting of Khasra no.5/25, Sainik Enclave, New Delhi.

(2.) The appellant filed suit for a Permanent Injunction claiming to be the absolute owner of plot bearing no.261A area measuring 190 (46? x 37?) square yards consisting of Khasra no.5/25, Sainik Enclave, New Delhi. He claimed that he had purchased the said property for a sum of Rs.75,000/- from Mr.Niyadar Singh s/o Rizak Ram on 11th November, 1998. Sale documents are comprising of: -

(3.) On 12th February, 2012, the respondents threatened to construct a boundary wall on the said plot and claimed to be the owner of the said property. The appellant informed the police immediately. He preferred the civil suit on 16.02.2012.