DINA NATH PANDEY Vs. ADYA PANDEY

JUDGEMENT

(1.) The instant Regular Second Appeal is filed under Section 100 of the Code of Civil Procedure, 1908 against the judgment and decree dated 20.04.2015 passed by the learned Additional District Judge, East, Karkardooma Courts, Delhi in Regular Civil Appeal No. 58 of 2012, wherein the learned ADJ by setting aside the trial Courts order dated 22.03.2012 in suit No. 222/07 allowed the said appeal, directing the appellants/defendants to handover the possession of the suit property to the respondent/plaintiff.

(2.) Aggrieved by the said order, the Appellant preferred the present regular second appeal on the following grounds:-

(3.) The brief facts of the present case stated are that the respondent/plaintiff had filed a suit for declaration, possession, permanent injunction and damages qua against the appellants/defendants, i.e. (i) Dina Nath Pandey, (ii) Raj Kumar Pandey, (iii) Smt. Sharmila Pandey, alleging therein that the respondent/plaintiff had purchased a plot admeasuring 100 square yards, bearing Khasra No. 40/5, situated at Gali No.3, Main 25 Fts. Road, Indraprastha Colony, Part-I, Amrit Vihar, Burari, Delhi from one Baccha Ram, s/o Sh. Jagan Nath vide GPA executed on 29.02.1992.