MOHAN M.SHANTANAGOUDAR.J. - (1.) Leave granted.
(2.) Application for permission to file additional documents and the translated copies thereof is allowed in terms of this Court's order dated 6.10.2017.
(3.) This appeal is directed against the judgment and order dated 7.2.2013 passed by the High Court of Delhi in R.S.A. No. 133 of 2012, whereby the High Court while dismissing the Regular Second Appeal, has confirmed the concurrent judgments passed by the trial Court as well as the first appellate Court dismissing the suit for possession.;