SHANTA L KESHWANI Vs. PRATIMA KESHWANI

JUDGEMENT

(1.) The plaintiff has instituted this suit against the three defendants for the reliefs of, (a) recovery of possession of the entire basement, second floor and terrace floor of property No.5/30, Sarva Priya Vihar, New Delhi; and, (b) recovery of damages/mesne profits, pendente lite and future @ Rs.25,000/- per month, pleading:-

(2.) Summons of the suit were issued and vide ex parte ad interim order dated 4th May, 2009 the defendants were restrained from transferring, parting with possession or otherwise creating third party rights in the basement, second and terrace floors of the property at Sarva Priya Vihar. Subsequently, vide order dated 27th July, 2009 the earlier ad interim order was made absolute till the decision of the suit and vide order dated 9th November, 2009 the defendant no.1 was appointed as the guardian of the defendants no.2&3. During the pendency of the suit certain other interim arrangements with respect to sharing of water and electricity bills of the premises were also made.

(3.) The defendants contested the suit by filing a written statement, on the ground:-