SH VASUDEV Vs. GEETA DEVI AND ANR

JUDGEMENT

(1.) This is a suit for possession, declaration, permanent injunction and cancellation of decree dated 8.12.2008 passed by Sh. Y.S. Jonwal, Sub-Judge, First Class, Delhi in CS(OS) No. 1058/86 and a decree dated 24.7.2009 passed by Sh. Naresh Kumar Malhotra, Administrative Civil Judge VIII, Karkardooma Court, Delhi in CS(OS) No. 269/90 (old) and CS(OS) No. 379/2006 (new).

(2.) Briefly stated the facts of the case are that the plaintiff had allegedly purchased a plot of land bearing No. B-95, situated in Khasra No. 81, Khatauni No. 198/68, situated in the Abadi of Pandav Nagar, Village Patparganj by way of General Power of attorney, agreement to sell, affidavit and Receipt dated 09.1.1984. It is alleged by the plaintiff that the defendant No. 1 is the daughter and defendant No. 2 is the relation of one Pandit Ram Swaroop Sharma, who has already expired and who was working with the plaintiff. It is also alleged by him that at the time when he had purchased the aforesaid piece of land, he was living at G-734, Srinivaspuri, Delhi.

(3.) The plaintiff has stated that the deceased Ram Swaroop Sharma was helping the plaintiff in construction work. The plaintiff states that he had permitted Ram Swaroop Sharma to use and look after the said property which he had purchased. It is alleged recently in a suit filed by him bearing No. 182/2009 the defendant No. 1 filed the written statement on 18.6.2009 and he learnt that the temporary structure which was existing on the said piece of land was demolished by the defendant No. 1 in collusion and connivance with the anti-social elements and Goondas and he started raising unauthorized construction.