OM PRAKASH PANDEY Vs. RAM PRAKASH PANDEY

JUDGEMENT

(1.) Cm No.31365/2018 (for exemption)

(2.) The application is disposed of.

(3.) This Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (CPC) impugns the judgment and decree (dated 3rd May, 2018 in RCA No.11/2016 (New RCADJ No.61819/2016) of the Court of Additional District Judge-12 (Central)) of dismissal of first appeal under Section 96 of the CPC preferred by the appellant/plaintiff against the judgment and decree (dated 5th September, 2012 in Suit No.1616/2006 (Unique ID No.02401C0885912006) of the Court of Civil Judge-01 (North)) of dismissal of suit filed by the appellant/plaintiff for (i) declaration of his exclusive ownership of property No.44/1 in Lal Dora 1908-9 Village Mochi Bagh, Nanak Pura, New Delhi; (ii) recovery of possession thereof from the respondent/defendant; and, (iii) permanent injunction restraining the respondent/defendant from dealing with the property.