SHANTI DEVI AND ORS. Vs. RAJ KUMAR

JUDGEMENT

(1.) This is a revision petition filed by the petitioners against the judgment and decree dated 23.04.2014 passed in CS No. 149/2013, titled Sh. Raj Kumar v/s. Smt. Shanti Devi & Ors.

(2.) Briefly stated the facts leading to filing of the present revision petition are that the respondent/plaintiff Raj Kumar filed a suit for possession under Sec. 6 of the Specific Relief Act. It was alleged by the respondent/plaintiff that he was a tenant under petitioner No. 1 in respect of one room, measuring 13 x 20 ft., more particularly shown red in the site plan, situated in property No. 50, Jangpura Road, Bhogal, New Delhi on a monthly rent of Rs. 55/ - since 1958. The tenanted premises was fully furnished with tyres and tubes of car/motorcycle, utensils for preparing chhole bhature worth Rs. 1,05,000/ - approximately. It is alleged that the present petitioners/defendants intended to evict the respondent/plaintiff by hook or crook and ultimately on the night of 19.11.2011, petitioner No. 2 and 3 broke open the locks of the suit premises and removed all the articles lying therein and committed house trespass. They took unlawful possession of the suit premises and put their own locks in his absence. The respondent/plaintiff was constrained to inform the PCR on 20.11.2011 when he visited the premises in routine manner and lodged a complaint. The police did not take any action as a consequence of which a written complaint with the police was lodged on 25.11.2011.

(3.) The respondent/plaintiff simultaneously filed the present suit for possession under Sec. 6 of the Specific Relief Act against the petitioners/defendants.