SURINDER J SUD Vs. R R BHANDARI

JUDGEMENT

(1.) PRESENT second appeal is preferred against the judgment and decree dated 15. 12. 2005 passed by the learned Additional District Judge Delhi whereby the appeal filed by the respondent against the judgment and decree dated 18. 11. 2003 and order dated 23. 3. 2005 passed by the learned Civil Judge Delhi was allowed.

(2.) APPELLANT was plaintiff and respondent was the defendant No. 2 before the Trial Court. I shall be referring to the parties by their nomenclature in the Trial Court.

(3.) PLAINTIFF Mr. Surender. J. Sud through his attorney Mr. Sudhir Sud filed a suit for possession and mesne profits in respect of the property bearing no. B-6/69, Ground Floor, Safdarjung Enclave, New Delhi (hereinafter referred to as the suit property) against the defendant No. 1 M/s. Foremost Ceramics Ltd. and defendant No. 2 Mr. R. R. Bhandari.