OM PARKASH Vs. ANAMIKA

JUDGEMENT

(1.) This Second Appeal under Section 100 of the CPC impugns the judgment and decree [dated 20th May, 2016 in RCA No.47/2017 (Unique ID No.02402C0019922017) of the Court of Additional District Judge-01, East] of dismissal of First Appeal under Section 96 of the CPC filed by the appellant against the judgment and decree [dated 16th February, 2017 in CS No.9240/2016 of the Court of Administrative Civil Judge, East] of dismissal of suit filed by the appellant / plaintiff against the respondent / defendant for recovery of possession of immovable property, recovery of licence fee, damages and for permanent injunction.

(2.) This appeal came up first before this Court on 4th August, 2017 when, without indicating the substantial question of law, notice thereof was ordered to be issued.

(3.) The counsel for the respondent appeared in response to the notice and mediation attempted failed.