BHAGWAN GUPTA Vs. RAM KISHORE

JUDGEMENT

(1.) The appellants are the unsuccessful plaintiffs in a suit for possession which they had filed against the respondents herein in respect of an area measuring two bighas eight biswas in khasra no. 7/6 of village Kamal Pur, Burari, Delhi. The learned Additional District Judge, Delhi 1 vide judgment and order dated 11th January, 1999 has rejected the plaint under Order VII Rule 11 CPC of the Code of Civil Procedure(hereinafter referred to as CPC) on the ground that Civil Court has no jurisdiction to entertain the suit for possession.

(2.) Feeling aggrieved by the decision of the trial Court the plaintiffs have come up in appeal.

(3.) I have heard learned counsel for the appellants- plaintiffs only since none has been appearing on behalf of the respondents/ defendants although initially they had entered appearance in this appeal through an advocate.