KAILASH CHAND DIXIT Vs. MADHU L. BHOJWANI

JUDGEMENT

(1.) This appeal is preferred by the appellant/plaintiff against the order /judgment dated 16.08.2018 passed by the learned Additional District Judge/South-West District, Dwarka Courts, Delhi (hereinafter referred as the learned 'Trial Court') in CS No.256/2018 whereby the suit of the appellant for specific performance, declaration and permanent injunction was rejected under Order VII Rule 11 CPC, being barred under Order II Rule 2 CPC.

(2.) The appellant filed the aforesaid suit on 17.03.2018 in respect of the plot bearing No.18, admeasuring 200 square yards falling in Khasra No.40/4/2, in the area of Village Hastsal now known as Defence Enclave Part-I, Mohan Garden, Uttam Nagar, New Delhi - 110059 (hereinafter referred as the 'suit property').

(3.) The brief facts are:-