MEENU Vs. BIRMA DEVI

JUDGEMENT

(1.) The appellant has filed this Regular Second Appeal under Sec. 100 of Code of Civil Procedure impugning the concurrent findings of the Courts below i.e. order dated 01st Oct., 2016 passed by the First Appellate Court and order dated 23rd May, 2016 passed by learned Trial Court. The appellant has questioned the legality and validity of the order of the learned Trial Court dated 23rd May, 2016 whereby a decree under Order 12, Rule 6 Civil P.C. for possession in respect of property House No.235, Khasra No.60, Near MCD School, Sabha Pur, Karawal Nagar, Delhi-110094 has been passed against her by the learned Trial Court and she has been directed to vacate the suit property and also restrained from creating any third party interest in the suit property.

(2.) Learned counsel for the appellant has filed the brief written synopsis and has also made oral submissions raising the following contentions:

(3.) With a view to appreciate the various contentions raised by learned counsel for the appellant, it is necessary to refer to the pleadings of the parties.