POONAM KHANNA Vs. LAV KUMAR KAULE

JUDGEMENT

(1.) THIS is a suit seeking possession, declaration and recovery of mesne profits.

(2.) VIDE order dated 26th February, 2007, the plaintiffs were permitted to sue as indigent persons. Thereafter, vide order dated 23rd March, 2009, the defendant was proceeded ex parte. However, the defendant has filed his Written Statement (WS). The plaintiffs have led ex parte evidence vide affidavits dated 4th December, 2009 (PW -1/A) and 28th February, 2014 (PW - 1/X1)

(3.) THE plaintiffs claim to be the owners of property bearing No. 21, Aurangzeb Road, New Delhi (for short "suit property?). It is stated that the suit property vested with Pradeep Kumar Khanna HUF, which comprised the late Mr. Pradeep Kumar Khanna and the plaintiffs, former is stated to have passed away on 12.01.2002, therefore the plaintiffs are the only surviving members of the said HUF.