S P SAIGAL Vs. SUNIL SAIGAL

JUDGEMENT

(1.) Clumsiness in human relations knows no bounds. The plaintiff wants to evict his son and grand-son from the house which once was owned by his mother and gifted to him subsequently as he and his wife are allegedly being beaten and subjected to humiliation on daily basis.

(2.) The plaintiff has two more sons who are living in the some house. However defendants 1 and 2 have been harassing and abusing the plaintiff and his wife and on few occasions even physically as saulted them in order to pressurise them to leave the house of which the plaintiff is the absolute and exclusive owner. So much so they were insulted, humiliated before the people of locality and intervention by relatives and friends has not helped the parties in resolving their disputes.

(3.) The defendants started staking their claim in the suit property when they were asked to vacate the premises because of their highly unbecoming conduct culminating in physical beating to the plaintiff and his wife and when they started threatening to dispossess them by bringing in outsiders to terrorise them, the plaintiff was constrained to seek the relief of possession and permanent injunction against the defendants for peaceful enjoyment of the first floor of the suit property.