PARTAP SINGH Vs. CHANDERWATI

JUDGEMENT

(1.) Allowed subject to just exceptions. CM (M) No.1289-91/2006

(2.) The respondent had filed a suit for permanent and mandatory injunction seeking a restraint order against the petitioner from forcibly dispossessing her out of the disputed property E-35, Ashok Nagar, Kachi Colony, OPP. DDA Flat/Plot, Near Nand Nagri, Delhi. Along with the suit an application for interim relief had been filed and interim orders were granted in favour of the respondent (original plaintiff). The respondent was dispossessed despite the same.

(3.) A decree was passed on 28.2.2000 after trial in the suit and the SHO of the local police station was directed to put back the respondent in possession. The judgement and decree also dealt with the aspect of the petitioners being guilty of breach of restraint order granted by the Trial Court on 16.1.1991. The compensation was directed at Rs.500/- per month amounting to Rs.54,000/- and the petitioner was directed to go through civil imprisonment of one month.