DELHI URBAN SHELTER IMPROVEMENT BOARD Vs. ASHA DEVI

JUDGEMENT

(1.) Cms No.37897/2018 & 37899/2018 (both for exemptions)

(2.) The applications are disposed of.

(3.) This Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree [dated 9th May, 2018 in RCA No.01/2017 of the Court of Additional District Judge-01 (East)] of dismissal of First Appeal under Section 96 of the CPC preferred by the appellant against the judgment and decree [dated 12th August, 2016 in Suit No.58/10/01 (New Suit No.8929/2016) of the Court of Additional Senior Civil Judge (East)] allowing the suit filed by the respondent / plaintiff against the appellant / defendant, for permanent injunction restraining the appellant / defendant from dispossessing the respondent / plaintiff from house No.12/421, Phase-I, J.J. Resettlement Colony Kalyan Puri, Delhi.