ISHTIAQ AHMAD Vs. FARZANA

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of the CPC impugns the judgment and decree [dated 4th May, 2017 in RCA No.61992/2016 (32/2016) of the Court of Additional District Judge-09, Tis Hazari Courts] of dismissal of First Appeal under Section 96 of the CPC filed by the appellant against the judgment and decree [dated 8th November, 2016 in Suit No.170/2010 (Unique ID No.02401C0469792010) of the Court of Civil Judge-10, Central] of dismissal of the suit filed by the appellant / plaintiff for recovery of possession of immovable property.

(2.) This appeal came up first before this Court on 11th August, 2017 when, without indicating the substantial question of law if any it raises, notice thereof was ordered to be issued and the trial Court record requisitioned.

(3.) The counsel for the respondent / defendant has been appearing. In none of the subsequent orders also, substantial question of law if any which arises, has been formulated.