SURINDER KAUR & ANR Vs. AJEET KAUR

JUDGEMENT

(1.) C.M. Nos. 878-79/2019 (exemption)

(2.) For the reasons stated in the application, delay of 48 days in re-filing the appeal is condoned.

(3.) This Regular First Appeal under Section 96 of the Code of Civil Procedure, 1908 (CPC) is filed by the defendants in the suit impugning the Judgment of the trial court dated 29.08.2018 by which the trial court has decreed the suit for possession and mesne profits filed by the respondent/plaintiff with respect to the property of 25 sq. yds. bearing no. A-92, Plot no. 63 in khasra no. 420 situated at Majra Saleempur Abadi Rishi Nagar, Shakurbasti, Delhi.