MANJU ARORA Vs. NEELAM ARORA

JUDGEMENT

(1.) The issue that arises for consideration in the present Appeal is whether senior citizens are entitled to live peacefully with dignity in their own property, particularly when adequate steps have been taken to protect the Daughter-in-Law by the In-Laws?

(2.) The present Appeal assails the correctness of judgment dtd. 9/9/2025 [hereinafter referred to as "Impugned Judgment"] passed by the learned Single Judge in CS(OS) No. 606/2023, whereby the Respondents/Plaintiffs, who are the parents-in-law and senior citizens, were granted a decree of mandatory injunction directing the Appellant/Defendant to vacate the property bearing No. GB 25, Shivaji Enclave, Tagore Garden, New Delhi [hereinafter referred to as "suit property"], while providing alternate accommodation to the Appellant in terms of Sec. 19(1)(f) of the Protection of Women from Domestic Violence Act, 2005 [hereinafter referred to as "PWDV Act"].

(3.) The factual matrix giving rise to the present Appeal is that the Respondents herein, who are the parents-in-law of the Appellant and senior citizens in the evening of their lives, instituted a suit being CS(OS) No. 606/2023 before the learned Single Judge of this Court seeking a decree of mandatory and permanent injunction in respect of the property bearing No. GB-25, Shivaji Enclave, Tagore Garden, New Delhi [hereinafter referred to as "the suit property"]. The Respondents averred that they were the absolute owners of the suit property, having purchased the same out of their own funds, and that the Appellant, being their daughter-in-law, had been permitted to reside therein purely out of love and affection, without any legal or proprietary rights accruing in her favour.