DAVINDER KAUR Vs. KULBIR KAUR

JUDGEMENT

(1.) By way of the present petition, the petitioners i.e. plaintiffs in the suit proceedings, have assailed order dated 29th August, 2012 passed by the Additional District Judge, Tis Hazari Courts, New Delhi whereby the petitioners? application under Order XII Rule 6 CPC was dismissed.

(2.) Brief facts for adjudication of the present matter are that the petitioners, namely Davinder Kaur and Harminder Singh (wife and husband) had filed a suit for recovery of possession, arrears of rent and mesne profits/damages for use and occupation against the respondents, namely Kulbir Kaur and Mandeep Singh Baweja (mother and son) in respect of the let out second floor of the property bearing No. DE-125, Tagore Garden, New Delhi (hereinafter referred to as "the suit property").

(3.) The case of the plaintiff/petitioner as per plaint