RAJAN Vs. SHREE DURGA MANDIR PRABHANDAK SABHA

JUDGEMENT

(1.) Exemption allowed subject to just exceptions.

(2.) For the reasons stated in the application, delay of seven days in re-filing the appeal is condoned.

(3.) This Regular First Appeal is filed by the defendant in the suit impugning the judgment of the trial court dated 6.4.2017 decreeing the suit so far as possession is concerned with respect to the suit property being one shop in Durga Mandir, R Block, Professor Ram Nath Vij Marg, Opposite Double Storey, New Rajinder Nagar, New Delhi-110060 and as shown in red colour in site plan filed with the plaint.