ARCHANA CHOPRA Vs. SHASHI ROY AND ORS

JUDGEMENT

(1.) C.M. No.33561/2018(exemption)

(2.) For the reasons stated in the application, delay of 99 days in re-filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the plaintiff in the suit impugning the Judgment of the Trial Court dated 14.12.2017 by which trial court has dismissed the suit for injunction filed by the appellant/plaintiff with respect to first floor of the property bearing no. C-76, Panchsheel Enclave, New Delhi-17(Hereinafter the "suit property"). In essence, the first floor is nothing but basically a dilapidated small room on the first floor of the subject property and without the conveniences of a kitchen or a bathroom. Admittedly the appellant/plaintiff is not living in the suit property.