DEEPIKA KUMAR Vs. MEDHAVI KUMAR AND ORS.

JUDGEMENT

(1.) THE plaintiff has filed the suit for possession, permanent and mandatory injunction and for mesne profit in respect of portion of the property No. C -33, Niti Bagh, New Delhi -110049 admeasuring about 325.33 Sq. Yards (hereinafter referred to as the 'suit property').

(2.) IT is claimed by the plaintiff that she is the sole and absolute owner of the suit property. She is 66 years old widow, suffering from old age ailments like hypertension, heart problem, diabetics and is under treatment for the same. The husband of the plaintiff Late Sh. Vineet Kumar was a renowned Advocate and was allottee/sublessee of suit property from Delhi Development Authority (as Lessor) and Supreme Court Bar Co -operative House Building Society being Lessee vide Perpetual Lease Deed dated 2nd February, 1973 registered at Serial No. 761 in Additional Book No. 1, Volume No. 3067 at pages 9 to 15 registered on 5th February, 1973 being suit property.

(3.) SINCE the construction of building on the suit property, the plaintiff with her husband Sh. Vineet Kumar were residing in the suit property along with defendant No. 1 being their only son who is not their natural son, but have brought up by them as their own son.