ANJU CHADHA Vs. BHAVESH MADAN

JUDGEMENT

(1.) An Appeal under Sec. 96 CPC has been filed on behalf of the South-East District, Saket Appellants Ms. Anju Chadha and Mr. Virender Chadha against Judgment dtd. 18/12/2023, whereby learned ADJ-01, New Delhi, has decreed the Suit for Mandatory Injunction, Permanent Injunction and Damages and directed the Appellants to vacate the Suit Property within 30 days, under Order XII Rule 6 CPC.

(2.) CS DJ 619/2020 was filed by Respondent Nos.1 and 2 / Bhavesh Madan and Reetu Madan for Mandatory Injunction, Permanent Injunction and Damages against Anju Chadha/Respondent No.3 and her husband Virender Chadha Respondent No.4.

(3.) The facts as narrated in the Plaint, were that Plaintiffs Bhavesh Madan and Reetu Madan were registered owners and in legal possession of the Suit Property bearing No.136, Mandakini Enclave, Alaknanda, New Delhi, (hereinafter referred to as suit property), by virtue of Sale Deed dtd. 20/11/2009.