M H HIRA Vs. ANJALI HIRA

JUDGEMENT

(1.) No written statement has been filed. None appeared for the Defendant before the Joint Registrar on 18.7.2007. The matter has been passed over once and called the second time. None has put an appearance for the defendant nor is the defendant present in Court for recording of statement under Order 10 Rule 2 CPC.

(2.) The plaintiff has filed a suit for permanent injunction seeking a restraint order against the defendant, her daughter-in-law or anyone on her behalf from interfering in the plaintiff's possession of property No.C-8/2, Vasant Vihar, New Delhi.

(3.) The plaintiff claims to be a co-owner of property No.C-8/2, Vasant Vihar, New Delhi along with her brother-in-law Shri G.V. Hiranandani and has placed on record a copy of the share certificate in the said joint names issued by the Government Servants Co-operative House Building Society Ltd., New Delhi, the perpetual lessee of the land along with lay out plan of the colony.