KASHI NATH SAH AND ANOTHER Vs. SHRI NATH

JUDGEMENT

(1.) RSA 399 of 2015 This RSA under Sec. 100 CPC, has been filed by the appellants/defendants impugning the judgment of the First Appellate Court dated 12th Oct., 2015 by which the judgment of the Trial Court has been reversed.

(2.) The learned Trial Court vide judgment dated 3rd July, 2015 has dismissed the suit for possession of the premises under the occupation and possession of the appellants/defendants in respect property bearing No. D- 3/213, Morya Gali, Gali No.20, D-Block, IIIrd Pusta, Sonia Vihar, Delhi- 110094, measuring 25 sq. yds.

(3.) As a result of the impugned judgment of the learned First Appellate Court, the suit of the respondent/plaintiff has been decreed.