KANIKA MONGA Vs. REEMA MONGA

JUDGEMENT

(1.) THE plaintiff has filed the present suit seeking a decree of permanent injunction against the defendant and her agents, restraining them from entering the suit properties bearing No. M -50, Rajouri Garden, New Delhi and H1 & H5 Main Market Rajouri Garden, New Delhi.

(2.) SUMMONS were issued to the defendant. However, as no one appeared on her behalf despite service, by order dated 21.09.2011 defendant was proceeded ex -parte.

(3.) IT is the case of the plaintiff that defendant from the very beginning was a consistent gambler and alcoholic. She used to gamble on cricket matches and spend huge amount of money on cards also.