BUA SINGH Vs. DALIP SINGH CHEEMA

JUDGEMENT

(1.) THIS appeal has been filed by defendant no. 2 arising out of a suit for possession which was decreed in favour of the plaintiff- respondent No. 1. The facts giving rise to the filing of the suit may be summarized as under :

(2.) THE suit property bearing plot no. 11 measuring 250 sq. yds. situated at C-51, Vijay Vihar, Phase-II , Village Rithala, Delhi, originally belonged to Vijay Singh,PW-1 as a part of his ancestral property.

(3.) IN the original suit no. 197/2002 filed by the plaintiff against the defendants, a claim for the payment of mense profit/ damages and for the possession of the suit property was made.