VIRENDRA SINGH Vs. NARENDRA SINGH

JUDGEMENT

(1.) Heard Sri Dinesh Kumar Singh, Advocate holding brief of Sri Rahul Sahai, learned counsel for the appellant and Sri Vikas Rastogi, Advocate holding brief of Smt. Rekha Pundir, learned counsel for the respondents.

(2.) The present appeal is directed against the judgment and order dated 26.7.2014 passed by Additional District Magistrate Court No. 5 Mathura, whereby the court below has allowed the appeal of the respondent no. 1 Narendra Singh and remanded the matter to the trial court.

(3.) The brief facts giving rise to the present appeal are that one Mahendra Singh purchased plot from Govind Nagar Sahkari Grih Nirman Samiti Limited Mathura by sale deed dated 13.12.1968 and constructed the house over the plot. The house was numbered as House No. 72A Govindnagar Sector A Tehsil, District Mathura.