(1.) This Regular Second Appeal, under Section 100 of the Code of Civil Procedure, 1908 (CPC), impugns the judgment dated 22nd August, 2016 in RCA No.61779/2016 (Old RCA No.09/2016) of the Court of Additional District Judge-09, Tis Hazari Courts, Delhi of dismissal of the appeal filed by the appellant against the judgment dated 30th October, 2010 in Suit No.212/2003 (Unique ID No.02401C0399722003) of the Court of Rakesh Kumar-I, Civil Judge, North Delhi, Tis Hazari Courts, Delhi of dismissal of the suit filed by the appellant/plaintiff against the respondents/defendants for recovery of possession of property No.RZ-B-54 admeasuring 200 sq. yds, Mahavir Enclave, New Delhi.
(2.) The appeal came up first before this Court on 20th December, 2016, when it was renotified for 17th January, 2017 and the Trial Court record was requisitioned.
(3.) Vide subsequent order dated 24th May, 2017, notice of the appeal was ordered to be issued. In response to the said notice, the counsel for the respondents No.2 & 3 has been appearing and the other respondents remain unserved.