BHIM SAIN Vs. MOHINDER KUMAR

JUDGEMENT

(1.) This is an appeal against the judgment passed in RCA No.8/2013 dated 19.12.2015. The appeal was dismissed while upholding the judgment dated 22.05.2013 passed in Civil Suit No.1412/2011.

(2.) The dispute is qua house property bearing No.4-E/164, Amar Colony, Lajpat Nagar, New Delhi. This property was in the name of Late Roop Chand s/o Shri Roop Lal, resident of Multan District in Pakistan.

(3.) It was alleged Roop Chand had migrated to Delhi and in lieu of the his ancestral property left by him in Pakistan, he was given a claim by Rehabilitation Department, Government of India, which was adjusted against the price for purchase of various properties, including the subject property.