SANGEETA Vs. HITESH KUMAR

JUDGEMENT

(1.) The present appeal under Sec. 96 of the Code of Civil Procedure, 1908 ("CPC"), has been filed on behalf of the appellant/defendant/wife, i.e., Ms. Sangeeta, challenging the judgment and decree dtd. 26/5/2015 ("impugned judgment"), passed by the Additional District Judge ("ADJ")-06, West, Tis Hazari Courts, Delhi in Suit No. 581/2014, titled as "Sh. Hitesh Kumar Versus Ms. Sangeeta".

(2.) By way of the said suit, the respondent/plaintiff/husband, i.e., Mr. Hitesh Kumar, had sought possession of the suit property, i.e., property bearing No. B-6, Shani Bazar Road, Uttam Nagar, New Delhi - 110059, admeasuring 65 sq. yards, along with damages and mesne profits.

(3.) The Trial Court, vide the impugned judgment, has granted a decree of possession of the suit property in favour of the respondent and has further awarded damages @ Rs.3,000.00 per month, from the date of institution of the suit till vacation of the suit property by the appellant.