RAME AND ORS. Vs. DHANPAL

JUDGEMENT

(1.) BY this order, I shall dispose of application filed by the plaintiff being IA No. 14657/2008 under Order XVI Rule 1(3) and 6 and Order XVIII Rule 3, 4 and 17 read with Section 151 CPC.

(2.) THE plaintiff filed the present suit for possession and damages with the prayer that a decree for possession with respect to the property measuring 4 bighas and 12 biswas, Khasra No. 42/8 situated in Village Karawal Nagar, Delhi be passed.

(3.) AS far as the prayer (i) is concerned, it is not in dispute that the plaintiff has filed copies of the order dated 24th April, 1972 passed by the Revenue Officer, Delhi and order dated 8th September, 2000 passed by this Court in RSA No. 181/81 alongwith the suit. The certified copies of these two orders have been filed by the plaintiff alongwith list of documents.