ISHA Vs. BALBIR SINGH AND ORS.

JUDGEMENT

(1.) IA No.2793/2014(u/O VIII R 10 CPC)

(2.) The plaintiff(daughter-in-law of the defendant No.1 and sister-inlaw of the defendant No.3) has filed the accompanying suit for passing a decree of possession in her favour in respect of Flat No.103-B, PocketIV, Mayur Vihar, Phase-I, Delhi. The plaintiff has also prayed for a decree of permanent injunction for restraining the defendants from transferring, selling, alienating, or parting with possession of the suit premises and for a decree of recovery of damages @ Rs.15,000/- per month, payable jointly and severally by the defendants from the date of instituting the present suit, till the date of possession.

(3.) The present suit was instituted on 25.5.2012. Summons were issued in the suit vide order dated 28.5.2012. On the said , an ad interim ex-parte order was passed in favour of the plaintiff, restraining the defendants from creating any third party interest in the suit premises.