VINOD GOEL Vs. MAHESH YADAV

JUDGEMENT

(1.) The appeal arises out of the impugned judgement and order dated 25th July, 2014 by which the suit of the Appellant/Plaintiff (hereinafter, "Plaintiff") was dismissed by the Trial Court.

(2.) The Plaintiff filed a suit for possession and mesne profits based on Agreement to sell dated 16-22nd June, 1997. The Plaintiff claims to be working with the Indian Air Force. He avers that he is the owner of the plot admeasuring 200 sq. yds. bearing no.34, Block B, Swaroop Nagar, Libaspur, Delhi (hereinafter, "suit property") and that the Respondent/Defendant (hereinafter, "Defendant") illegally trespassed into the suit property.

(3.) On the other hand, learned counsel for the Defendant submits that the plot occupied by his client is different from the suit property which the Plaintiff had purchased and there is confusion as to the khasra number, which has been created.