ARIHANT JAIN Vs. BHANWAR LAL SHARMA & ORS

JUDGEMENT

(1.) Cm APPL. 12566/2017 (delay)

(2.) The present appeal arises out of the impugned judgment and decree dated 17th September, 2011 by which the Plaintiff/Appellant's (hereinafter, 'Plaintiff') suit for declaration, confirmation of possession and injunction was dismissed by the Trial Court.

(3.) The brief facts are that the Respondents No.1 and 2- Sh. Bhanwar Lal Sharma (hereinafter, 'D1') and Smt. Shakuntla Sharma (hereinafter, 'D2') were allotted plot no.113, Pocket-A, Sector-29, Rohini, Delhi by the DDA (hereinafter 'plot'). Subsequent to the said allotment, three Bayana receipts have been executed seeking to transfer rights in the plot.