INDU DEVI Vs. INDIRA DEVI

JUDGEMENT

(1.) This hearing has been done in physical Court. Hybrid mode is permitted in cases where permission is being sought from the Court.

(2.) The present second appeal arises out of the final judgment/order dtd. 12/2/2020 passed by the ld. ADJ-1, North District, Delhi (First Appellate Court), vide which the first appeal against the order dtd. 5/4/2012, passed in Suit No. 556/10 and the order dtd. 8/2/2019, passed in Execution Case No. 54409/2016, has been dismissed.

(3.) The brief background of the present second appeal is that a suit was filed by the Respondent/Plaintiff Smt. Indira Devi i.e. mother-in-law of Smt. Sindhu Devi- Defendant No.1 seeking permanent injunction against dispossession from the property bearing Old Jhuggi No. CN-272, D Block, Near Milk Dairy, Shahabad Dairy, Delhi (hereinafter, "suit property"). In the said suit, she had arrayed two ladies i.e. her daughter-in-law Smt. Sindhu Devi as Defendant No.1, and Smt. Indu Devi as Defendant No.2. The Defendant No. 2 in the said suit is the Appellant in the present proceedings.