KAUSHALYA DEVI Vs. PREM CHAND

JUDGEMENT

(1.) Harnam Singh, father-in-law of the present appellant, was inducted as a tenant by Ajay Kumar Gupta (Respondent 2 herein) in respect of Shops Nos. 3371-72, Chowk Singhara, Qutab Road, Delhi 110 006. Harnam Singh died leaving behind two sons, namely, Prem Chand (Respondent 1 herein) and Ramesh Dutt (husband of the appellant). Ramesh Dutt died and is now represented by Mrs Kaushalya Devi, the appellant herein.

(2.) Respondent 1 filed a suit bearing No. 165 of 1992 in the Court of Civil Judge, Delhi.

(3.) The appellant, alleging that she had become the tenant in respect of the shops in question after the death of her father-in-law Harnam Singh, and was being dispossessed forcibly by her brother-in-law, Respondent 1, filed a suit bearing No. 58 of 1993 in the Court of the Senior Sub-Judge, Delhi.