KISHORE RAIKWAR Vs. GOPAL RAIKWAR

JUDGEMENT

(1.) SHRI Mohd. Aadil Usmani, learned counsel for the petitioner.

(2.) SHRI Mukund Agrawal, learned counsel for the respondent. With consent of learned counsel for the parties the matter is finally heard.

(3.) PETITIONER had earlier filed Civil Suit No. 342 -A/2009 for declaration that in absence of renewal the agreement dated 22.11.2001 in respect of house bearing no.22/1 admeasuring 375 Sq.ft be declared void and for demolition of the construction raised thereover and for possession. The suit was decreed on 10.1.2012 in the following terms: