RIPU DAMAN Vs. SHRI DALIP KUMAR

JUDGEMENT

(1.) By the present suit, the plaintiff claims a decree for recovery of possession in favour of the plaintiff and against the defendant directing the defendant to hand-over the vacant peaceful possession of the property bearing Plot No.32 located in Block K-5, P.O & PS Model Town, Delhi110009 (in short the suit property) in favour of the plaintiff, damages, mesne profit, cost and permanent injunction against the defendant from parting with the possession of the suit property or creating any third party rights.

(2.) Summons in the suit were issued on 17th February, 2017 whereafter the defendant entered appearance and sought time to file written statement. After the pleadings and admission/ denials were over, the following issues were settled:

(3.) Plaintiff examined himself as PW-1. However, the defendant despite opportunities did not lead any evidence even after cost was imposed and thus the right of the defendant to lead evidence was closed.