PARMILA SINGH & ANR Vs. ASHOK SALUJA

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 19th December, 2017 in RCA No.137/2017 of the Court of Additional District Judge-04, South-West] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellants/defendants against the judgment and decree [dated 29th August, 2017 in M No. 67/2016 of the Court of Additional Senior Civil Judge, South-West, Dwarka Courts] allowing the suit filed by the respondent/plaintiff for recovery of possession of property no. C-11, Second Floor, Jeevan Park, Pankha Road, New Delhi from the appellants/defendants.

(2.) This appeal came up before this Court first on 9th February, 2018 and has thereafter been adjourned from time to time without the aspect of admissibility thereof being considered.

(3.) The sine qua non for entertaining a Second Appeal being that it should raise a substantial question of law, the counsel for the appellants/defendants has been heard and the copies of the Suit Court Record and the First Appellate Court record annexed to the memorandum of appeal perused.