ROMESH KUMAR Vs. RAKESH KUMAR AND ANOTHER

JUDGEMENT

(1.) C.M. No.37694/2017 (exemption) Exemption allowed subject to just exceptions. C.M. stands disposed of. C.M. No.37692/2017 (for condonation of delay)

(2.) For the reasons stated in the application, delay of 83 days in filing the appeal is condoned. C.M. stands disposed of. RFA No.888/2017 and C.M. No.37693/2017 (stay)

(3.) This Regular First Appeal under Section 96 of Code of Civil Procedure, 1908 (CPC) is filed by the defendant in the suit impugning the judgment of the Trial Court dated 28.1.2017 by which the trial court has decreed the suit for possession filed by the respondent no.1/plaintiff. The suit property is one room with attached latrine bathroom and common kitchen at the first floor of property no.C-86 situated in the area of village Khureji Khas, Illaqua Shahdara, Jitar Nagar, Delhi-110051 admeasuring 147 sq. yards. Respondent no.1/plaintiff is the father and the appellant is the son and who was the defendant no.1 in the trial court. Respondent no.2 is the wife of the appellant i.e. the daughter-in-law of the respondent no.1/plaintiff and she was the defendant no.2 in the trial court.