AMIR AIN Vs. QAADIRA

JUDGEMENT

(1.) The respondent had instituted civil suit (CS No. 276/2013) against the appellant herein on 05.06.2013 seeking a decree of possession of one room with kitchen and bathroom at first floor of property bearing no. I-100, Muradi Road, Batla House, Village Okhla, Jamia Nagar, New Delhi. The suit was decreed, after contest, by the court of Administrative Civil Judge, by judgment dated 26.09.2014, the operative part reading thus:-

(2.) The said judgment and decree of the trial Judge was challenged by the appellant herein (judgment debtor) before the Additional District Judge by first appeal (RCA 124/2015). The appeal was decided by judgment dated 15.09.2015, recording observations and partially modifying the decree as under:-

(3.) The second appeal at hand was preferred by the judgment debtor challenging the aforesaid judgments of the courts below on which notice was issued, by order dated 20.10.2015.