NIRMAL BHALLA Vs. KAVITA BHALLA

JUDGEMENT

(1.) THIS is a suit for recovery of possession, mandatory injunction in respect of the the second floor of property No. 4/54, Malviya Nagar, New Delhi. The case of the Plaintiff is that she purchased the second and third floor of property No. 4/54, Malviya Nagar, New Delhi, from Smt. Laxmi Devi by virtue of an Agreement to Sell, General Power of Attorney and Will all executed on 6th January, 1993. Defendant No. 2 is the son of the Plaintiff whereas Defendant No. 1 is her daughter -in -law, being the wife of Defendant No. 2. It is alleged in the plaint that Defendant No. 2 shifted from the suit property in August, 2007 and started living separately along with Defendant No. 1. In January, 2010, the Defendants persuaded the Plaintiff to allow them to return to the suit property and accordingly they came back to the suit property and started living there. It is alleged that Defendant No. 1 was forcing the Plaintiff to transfer the suit property in her name and when the Plaintiff refused to do so, she filed complaint against the Plaintiff alleging maltreatment and harassment for dowry. It is further alleged that Defendant No. 2 again decided to leave the Plaintiff and shifted to a rented accommodation in Paryavarn Complex, IGNOU Road, New Delhi, in April, 2010 along with all his belongings and accordingly both the Defendants left the suit property in April, 2010 and went to live in a rented accommodation. It is also alleged that on 12th April, 2010, the Plaintiff was informed that Defendant No. 1 was breaking the locks and doors of the second floor in order to get entry into the same. When the Plaintiff returned to the house, she found that Defendant No. 1 along with her two elder sisters had broken upon locks and doors and they were trying to break the remaining locks. The Plaintiff informed the Police but no action was taken by them. Since then Defendant No. 1 has not gone back from the suit premises and continues to live there. The Plaintiff has now sought possession of the suit property comprising the second floor of property No. 4/54, Malviya Nagar, New Delhi, and has also sought mandatory injunction directing the Defendants to deliver the peaceful and vacant possession of the aforesaid premises. She has also sought a permanent injunction restraining the Defendants from threatening her and restraining them from being in the near vicinity of the suit property.

(2.) DEFENDANT No. 2 did not come forward to contest the suit. Defendant No. 1 did not file written statement within prescribed period and filed IA 9519/2010 for condonation of delay in filing the written statement. That application was allowed by this Court vide order dated 22.07.2010, subject to payment of Rs. 25,000/ - as costs. The order passed by this Court on 22nd July, 2010 was challenged by Defendant No. 1 before Division Bench of this Court. The appeal filed by her, being FAO(OS) 501/2010 was, however, dismissed by a Division Bench on 9th August, 2010. IA 16577/2010 was thereupon filed by the Plaintiff for striking off the defence of Defendant No. 1. The right of Defendant No. 1 to file the written statement was closed vide order dated 3rd March, 2011. Right of Defendant No. 2 to file written statement was also closed on that date. The Plaintiff, however, was directed to file affidavit by way of evidence to satisfy the Court with respect to merit of her case.

(3.) I see no reason to disbelieve the unrebutted testimony of the Plaintiff. Vide Agreement to Sell Ex.PW -1/3, Power of Attorney Ex. PW -1/4 and Will Ex.PW -1/5, the Plaintiff purchased the second and terrace floor of property No. 4/54, Malviya Nagar, New Delhi from Smt. Laxmi Devi. Since the second floor of the suit property as also is terrace is owned exclusively by the Plaintiff, the Defendants have no right to continue to live in any part of the aforesaid property against her wish and without her permission. The testimony of the Plaintiff would show that both the Defendants vacated the suit property initially in August, 2007 and then again on 1st April, 2010. The possession of Defendant No. 1 in the suit property, therefore, is absolutely illegal and unauthorized. The Plaintiff, therefore, is entitled to a mandatory injunction directing Defendant No. 1 to remove herself along with all her belongings from property No. 4/54, Malviya Nagar, New Delhi. She is also entitled to an injunction restraining the Defendants from entering the suit property without her prior permission.