BASANTI DEVI Vs. CHANDRAWATI

JUDGEMENT

(1.) THE petitioner has challenged the order dated 15th May, 2013 whereby the application filed by the petitioner under Section 151 CPC directing the respondent to accept the payment as per the settlement has been dismissed.

(2.) BRIEF facts of the matter are that the petitioner who is the plaintiff in the learned trial Court is a widow aged above 75 years. She is the owner of the property bearing No.16/992, Bapa Nagar, Pyare Lal Road, Karol Bagh, New Delhi which was purchased by her from one Sh.Om Dutt.

(3.) IT was decided that the rent due from the room used by the respondent's daughter @ Rs.150/ - per month and the rent received from another tenant @ Rs.200/ - per month would be adjusted towards repayment of the loan.