SUMITRA DEVI MONGA Vs. SHAM MONGA AND ANR.

JUDGEMENT

(1.) THE plaintiff, Smt. Sumitra Devi Monga has filed the present suit for perpetual injunction with the following prayer:

(2.) THE case of the plaintiff is that the plaintiff is the sole owner of the plot of land with bungalow constructed thereof, bearing No.B -62B, Kalkaji, New Delhi. Defendant No.1 is the son of the plaintiff and defendant No.2 is her daughter -in -law. It is averred in the plaint that the said property was purchased by the late husband of the plaintiff, Shri Ram Lal Monga from out of his self -acquired funds by virtue of sale deed dated 22.10.1975. Shri Ram Lal Monga expired on 23.09.1981 inter -state leaving behind the following legal heirs:

(3.) THE case of the plaintiff against the defendants is that despite of above, the defendants are still demanding for a share in the suit property, and the defendants along with their two minor children, moved some household goods on to a public road and started blocking the rear entrance of the house where the plaintiff resides along with her younger son and his family. With effect from 30.04.2009, the defendants started camping on the road and just outside the road leading to the plaintiff's house. Not only that, they also started shouting and abusing the plaintiff in foul language while sitting at the front side of the home of the plaintiff. This led to the plaintiff to file the present suit. However, prior to the filing of the present suit, the plaintiff had also lodged a complaint to the concerned police station on 02.05.2009.