SUSHILA DEVI Vs. VIJAY KUMAR

JUDGEMENT

(1.) This suit is instituted by the plaintiff for recovery of possession, damages and mesne profits. The prayers in the suit are as follows:-

(2.) 2.1 The plaintiff is the owner of property, which comprises of land and the superstructure built thereon being: at House No. A-57, New Govind Puri, Chander Nagar, Hotel wali Gali, Krishna Nagar built on plot No. H-4, Govind Pura, Anarkali Road, Village Khureji Khas Illaqa Shahdara, Delhi-110051 (hereinafter referred to as the suit property). The suit property (then a vacant piece of land) was purchased vide sale deed dated 07.02.1972 (Exhibit PW1/D-1/PW2/D-1) in the name of the minor son of the plaintiff, Mukesh Chand Sharma (in short Mukesh) and, her brother-in-law Satya Narayan Sharma (i.e., husband's brother). The consideration paid for purchase of the suit property, which admeasured 102.2/9 square yards, was a sum of Rs. 3,000/-. Soon after the purchase of the suit property, the plaintiff s minor son Mukesh, (the other co-owner of the suit property along with plaintiff's brother-in-law Satya Narayan Sharma); died.

(3.) Mr.Bari, who appears for the plaintiff, has briefly submitted as follows: