VEENA KUMARI Vs. KISHAN LAL

JUDGEMENT

(1.) THE plaintiff filed a suit for possession, damages/mesne profit and permanent injunction against the defendant claiming herself to be the owner of property No. 48 in Block -D, measuring 80.78 sq. mtrs situated at Parshant Vihar, Delhi (hereinafter referred to as the "suit property") who purchased the suit property through sale deed executed by Shri Ramesh Kumar, son of Late Shri Bal Kishan in her favour which was registered as document No. 23503 in Addl. Book No. I Volume No. 3897 on pages 12 to 17 on 8th October, 2007 in the office of Sub -Registrar -VI, Delhi.

(2.) THE suit was filed on 22nd December, 2009. The matter was listed before Court on 23rd December, 2009. Summons were issued for 19th February, 2010. On 12th May, 2010 the statement was made by the counsel for defendant that he would get the objection removed and also get the written statement on record. On the same date interim order was passed.

(3.) FROM the next date i.e. 2nd February, 2011, the defendant and his counsel stopped appearing before Court. On 20th May, 2011 the defendant was proceeded ex parte and interim order dated 12th May, 2010 was confirmed.