KAMLESH Vs. MAYA

JUDGEMENT

(1.) This appeal is preferred by the appellant/defendant against the judgment and preliminary decree dated 09.01.2019 passed by the learned Additional District Judge-2/Shahdara District, Karkardooma Courts, Delhi (hereinafter referred as the learned 'Trial Court"?) in CS No.892/2016 (Old No.28/2014) whereby the suit of the respondent was decreed against the appellant.

(2.) The respondent filed the suit for possession, partition, damages/ mesne profits, mandatory injunction and permanent injunction against the appellant in respect of property bearing No.85/92, Bhim Gali No.7, Ganga Sahai Colony, Village Mandoli, Delhi - 110093 admeasuring 50 square yards falling in Khasra No.25, 10/2, Renvenue Estate of village Mandoli, Delhi (hereafter referred as the "?suit property"?).

(3.) The brief facts are:-