SATNAM SINGH Vs. SH. RAJENDER SINGH & ORS.

JUDGEMENT

(1.) Challenge in this Regular First Appeal is the judgment and decree dated 23.08.2016 in Civil Suit No. 458/2016 passed by the Court of Dr. Hardeep Kaur, Additional District Judge-02, Shahdara, Karkardooma Courts, Delhi (in short 'learned ADJ') by which the suit of the respondent/plaintiff was decreed in his favour against the appellants/defendants in respect of property bearing No. 1/10426 measuring 100 square yards out of Khasra No. 388 situated in the area of village Udhanpur in Mohan Park (Rohtash Nagar) Illaqa Shahdara, Delhi-32.

(2.) The brief facts of the case are that the Respondent filed a suit for Declaration, Possession, Permanent and Mandatory Injunction against the appellants claiming that he is a senior citizen being 70 years (approx.) of age and became owner of the said property bearing No. 1/10426 by registered sale deed dated 20.01.1967 duly registered with Sub Registrar-II, Delhi on 03.02.1967.

(3.) The Respondent further claimed that he is also owner in possession of another built up property bearing municipal property No. 1/10424 measuring 125 square yards adjacent to the previous property and it was purchased by him in the name of his deceased wife late Jasbir Kaur. He pleaded that both these properties are his self acquired properties and he had purchased and constructed the same by his tedious labour and hard earned money. He also alleged that original title documents of the property No. 1/10424 are in possession of the appellants.