BALJIT KAUR Vs. SHRI YOGESH KUMAR & ANR.

JUDGEMENT

(1.) This is a suit for possession and permanent injunction. The plaintiff is the owner of a flat admeasuring about 100 sq yards. The said property is situated at 2B/73, Ramesh Nagar, New Delhi. Plaintiff had purchased the same for a lawful consideration from the previous owner.

(2.) The flat is situated on the First Floor. The chain of the title of the said property is stated herein below: -

(3.) It is submitted by the plaintiff that defendant No. 1 and defendant No. 2 are sons of Smt. Subhash Rani and they are in illegal and unauthorized possession of the said property.