RAMO DEVI Vs. GAURAV KHANDUJA & ANR

JUDGEMENT

(1.) C.M. No.17023/2018 (exemption)

(2.) For the reasons stated in the application, delay in filing is condoned.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant impugning the judgment of the Trial Court dated 16.10.2017 in the suit for possession of the suit property being first floor and second floor of Khasra Nos.64/6, 14/1, 64/10/1, 65/10/1 situated in Palam Village, Colony Raj Nagar-1, New Delhi. By the impugned judgment besides decreeing the suit for possession filed by the respondents/plaintiffs, an independent suit filed by the appellant/defendant for seeking cancellation of the Sale Deed dated 17.04.2014 executed by the appellant/defendant in favour of the respondents/plaintiffs has been dismissed i.e. the Sale Deed dated 17.04.2014 executed by the appellant/defendant in favour of the respondents/plaintiffs was held to be duly executed and hence valid.