DHAN DEVI Vs. LAXMI DEVI & ORS.

JUDGEMENT

(1.) This Regular Second Appeal under Section 100 of Code of Civil Procedure has been filed against the concurrent judgment of the Courts below; of the Trial Court dated 24.07.2014 and of First Appellate Court dated 09.09.2015, by which the suit of the respondents/plaintiffs has been decreed for possession against the appellant/defendant in respect of suit property bearing No.B-278, J.J. Colony, Budh Nagar, Inderpuri, New Delhi as shown red in the site plan Ex.PW-2/D and the appeal preferred by the appellant defendant has been dismissed.

(2.) The following substantial question of law has been formulated in this appeal:

(3.) The subject suit bearing No.689/2002 was filed by Smt.Laxmi Devi (widow of Sh.Nand Kishore) and her two sons and three daughters against Smt.Dhan Devi, W/o Late Sh.Mahesh Chand seeking a decree for possession in respect of property No.B-278, J.J.Colony, Budh Nagar, Inderpuri, New Delhi as well for damages @ 2000/- per month in respect of said property.