VIJAYAN Vs. HARINDER KAUR

JUDGEMENT

(1.) The present second appeal on behalf of the appellant is directed against the judgment and order dated 21.12.2014 passed in Civil Suit No.491/2014, preferred by respondent/plaintiff, Harinder Kaur, seeking recovery of possession and damages of Rs.54,000/ - against the appellant/defendant which was decreed as also against the judgment dated 20.12.2014 passed in RCA No.3/2015 by the Additional District Judge, South District, Saket Courts Complex, New Delhi whereby the judgment of the Trial Court has been upheld and affirmed.

(2.) The respondent/plaintiff claimed herself to be the registered owner of a house bearing No.195 -A, Gautam Nagar, New Delhi, which stood transferred in her name by a registered gift deed dated 20.04.2006 by her mother Smt.Surinder Kaur who has been living with her for a long time.

(3.) The case of the respondent/plaintiff is that the appellant/defendant illegally entered the suit premises and occupied one room and did not vacate the premises despite notice to him. A civil suit, therefore, was filed for recovery of the possession of the room which was in unauthorized occupation of the appellant/defendant as well as for the damages.