VIKAS WADHWA Vs. PARDEEP KUMAR & ORS

JUDGEMENT

(1.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the plaintiff in the suit impugning the Judgment of the trial court dated 04.05.2017 by which the trial court has dismissed the suit filed by the appellant/plaintiff for recovery of possession of the suit property bearing no. D-213, JJ Colony, Shakur Pur, Delhi (hereinafter "suit property ").

(2.) (i) The facts of the case are that the appellant/plaintiff pleaded that he had purchased the suit property from the owner/seller- Smt. Vaikunthi Devi by usual Documentation dated 26.04.2001 which included the Agreement To Sell, Power Of Attorney, Receipt, Possession Letter, etc. The Power Of Attorney and the Will were registered before the Sub-Registrar.

(3.) It is noted that respondent nos. 1 to 3/defendant nos. 1 to 3 were proceeded against ex parte in the trial court as they failed to appear after service by publication. They were proceeded ex parte vide the trial court order dated 03.02.2014.