RAMNATH YADAV & ANR Vs. VANDANA GARG

JUDGEMENT

(1.) Caveat No. 34/2019

(2.) Exemption allowed subject to just exceptions.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendant nos.1 and 2 in the suit impugning the Judgment of the trial court dated 12.10.2018 by which the trial court has decreed the suit filed by the respondent/plaintiff for possession and mesne profits pertaining to the suit property admeasuring 100 sq. yds. situated in Khasra no. 753/2, 768 and 769 bearing plot no. 468, Gali no.12-C, I-Block, Hari Nagar Extension, Jaitpur, Badarpur, Delhi.