DELHI CATHOLIC ARCHIDIOCESE Vs. EKTA JOHN

JUDGEMENT

(1.) This is a suit for ejectment and recovery of damages and mesne profits together with interest filed by the plaintiff against the defendant.

(2.) Brief facts of the case are that the plaintiff is stated to be a charitable society who is owner of the suit property i.e. Quarter No. 4, St. Mary Church Compound, S.P. Mukherjee Nagar, Delhi 110006. It is stated that in the year 1980, Mrs. Agnes Peter, who was the mother-in-law of the defendant, had approached the plaintiff with the request that she being a poor lady, was in great hardship and had no place to stay and sought help from the plaintiff by allowing her to stay in one of the out houses which is in the vicinity of St. Mary Church, S.P. Mukherjee Marg, Delhi 110006, which is also owned by the plaintiff.

(3.) It is stated that the plaintiff acceded to her request and allowed her to stay temporarily as a licensee in one of the out houses i.e. the suit property. it is averred that Mrs. Agnes Peter had assured the plaintiff that as and when the plaintiff needed the suit property, she would vacate the same.