KRISHAN LAL Vs. LAND & DEVELOPMENT OFFICE, MINISTRY OF URBAN DEVELOPMENT GOVERNMENT OF INDIA & ANR

JUDGEMENT

(1.) Cm No.37311/2018 (for exemption)

(2.) The application is disposed of. RSA 130/2018, CM No.37310/2018 (for stay), CM Nos.37312/2018 & 37313/2018 (for condonation of delay of 20 days & 105 days in filing and re-filing the appeal respectively)

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 15th January, 2018 in RCA No.253/2016 of the Court of Additional District Judge-03, East] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant / plaintiff against the judgment and decree [dated 9 th March, 2016 in Suit No.6938/2016 of the Court of Additional Senior Civil Judge, East] of dismissal as not maintainable of the suit filed by the appellant / plaintiff.