RAVNEET KAUR Vs. PRITHPAL SINGH DHINGRA

JUDGEMENT

(1.) This appeal is filed for setting aside the impugned judgment and decree dtd. 10/7/2018 passed in Civil Suit No.613347/2016 by Additional District Judge-04 (West), Tis Hazari Courts, Delhi (hereinafter referred as the learned Trial Court). Before coming to the impugned judgment let us see the facts of the case.

(2.) The respondent herein claims to be an absolute and sole owner of the property bearing No.E-7, Second Floor, Front Side, Rajouri Garden, New Delhi-27 vide a registered sale deed 27/9/2004. He filed a suit for eviction against the defendant viz. his daughter-in-law. A decree of possession with damages equivalent to the market rent of the alleged illegal possession was passed against the appellant and also a decree of permanent injunction to restrain her from creating any third party right in such property.

(3.) It is submitted after the marriage of the son of respondent with appellant in the year 2003 both were residing together with the respondent, firstly in property No.D-1041, First Floor, New Friends Colony, New Delhi-65 and thereafter they shifted to the suit property when it was purchased in the year 2004.