PUSHPA Vs. KANTA DEVI

JUDGEMENT

(1.) Cm No.35585/2018 (for exemption)

(2.) The application is disposed of.

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 4th July, 2018 in RCA No.140/2017 of the Court of District Judge, Shahdara] of dismissal of the First Appeal under Section 96 of the CPC preferred by the appellant/defendant against the judgment and decree [dated 27th May, 2017 in Suit No.9934/2016 of the Court of Additional Civil Judge, Shahdara] allowing the suit filed by the respondent/plaintiff for mandatory injunction directing the appellant/defendant to vacate the second floor of House No.B257/2, Gali No.7, Ashok Nagar, Delhi.