SHRI HARI PRAKASH Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This Regular Second Appeal under Sec. 100 of Code of Civil Procedure has been filed by the appellant/plaintiff assailing the judgment dated 21st Sept., 2013 passed in RCA No.7/13/13 whereby the First Appellate Court allowed the appeal preferred by respondent/defendant - DDA and set aside the judgment dated 21st Nov., 2012 passed by learned Trial Court in Suit No.111/2007 vide which suit of the appellant/plaintiff was partly decreed.

(2.) The facts as pleaded by the appellant/plaintiff in Civil Suit No.111/2007 are as under:-

(3.) The suit was contested by the respondent/defendant - DDA taking the following pleas:-