CHANCHAL DEVI Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) Cms No.34762/2018 & 34763/2018 in RSA No.121/2018 & CMs No.34766/2018 & 34767/2018 in RSA No.122/2018 (all for exemption)

(2.) The applications are disposed of.

(3.) These two Regular Second Appeals under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugn the judgments and decree [both dated 31st May, 2018 in RCA No.01/2017 and RCA No.56/2016, both of the Court of Senior Civil Judge (North-West)] allowing the First Appeals under Section 96 of the CPC preferred by the respondent Delhi Development Authority (DDA) against the judgments and decree [both dated 17th October, 2016, in CS No.559/2014 (Case No.9578/2016) and CS No.529/2014 (Case No.9577/2016), both of the Court of Civil Judge (West)] allowing the suits filed by each of the appellant/plaintiff for permanent injunction restraining the respondent/defendant DDA and Station House Officer (SHO), Police Station Sultanpuri, Delhi from demolishing the construction of the house of each of the appellant/plaintiff and from dispossessing each of the appellant/plaintiff therefrom.