RAJENDER JAINA Vs. DELHI DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 11th January, 2017 in RCA No.45145/2015 of the Court of Additional District Judge (West)] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant against the judgment and decree [dated 6th May, 2015 in CS No.564/2014 (Unique ID No.02401C01331922007) of the Court of Civil Judge (West)] of dismissal of a suit filed by the appellant/plaintiff against the respondent/defendant Delhi Development Authority (DDA).

(2.) The appeal came up first before this Court on 4th July, 2017, when, without indicating the substantial question of law, if any arising, which is a sine qua non for entertaining a Regular Second Appeal, notice thereof was ordered to be issued and the Trial Court record requisitioned.

(3.) The Trial Court record has been received and the counsel for the respondent/defendant DDA appears. The counsel for the appellant/plaintiff has been heard and the records perused.