BALLI Vs. KALLO DEVI & ANR

JUDGEMENT

(1.) The present suit for permanent injunction has been filed by the plaintiff in respect of the suit property i.e. F-268, Kot Kumhar Basti, Hauz Rani, Malviya Nagar, New Delhi- 110017 against the defendants i.e. Smt. Kallo Devi, defendant No.1 and DDA, defendant No.2.

(2.) It is the case of the plaintiff that he being a bonafide purchaser of the suit property has been staying in the suit property for last more than 30 years along with his family. The suit property being old, needed repair work, which was initiated by the plaintiff.

(3.) It is the case of the plaintiff that when defendant No.1 failed to any get any relief in her favour from the Civil Court, she approached DDA and using her influence, she got demolition action done over the suit property without giving any notice to the plaintiff. Though the plaintiff approached the officials of DDA, however, since they were under the influence of defendant no.1, the plaintiff was not even given an opportunity of being heard. Aggrieved thereof the plaintiff filed the present suit.