SHARDA Vs. KUSUM GUPTA

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 27th March, 2017 in RCA No.4/2017 of the Court of Additional District Judge (South-West)] of dismissal of First Appeal under Section 96 of the CPC filed by the appellant against the judgment and decree [dated 26th December, 2016 in Civil Suit No.425372/2016 of the Court of Senior Civil Judge (South-West)] allowing the suit of the respondent/plaintiff against the appellant/defendant for recovery of possession of immoveable property and for recovery of rent and mesne profits.

(2.) The appeal came up first before this Court on 1st August, 2017, when notice thereof was ordered to be issued and execution stayed, though without formulating or indicating the substantial question of law, if any arising and the Trial Court record was requisitioned.

(3.) The counsel for the respondent/plaintiff has been appearing and the proceedings have been adjourned from time to time. None of the subsequent orders also record or indicate the substantial question of law, if any entailed in this appeal.