RAJNI RANI GUPTA Vs. SUDHIR SHEKHAR GUPTA

JUDGEMENT

(1.) This revision petition is a glaring example of family tension, leading to litigation between the plaintiff/mother and the defendant/son.

(2.) According to the petition, she purchased property No. 2707 Main Bazar Sabzi Mandi, Delhi on 29th January 1985 out of her own savings. In that shop husband and father is said to be the tenant and running a chemist shop bequeathed by father-in-law and grandfather of the parties, in favour of his son Inder Shankar Gupta. Tension led to dispute.

(3.) Mother/petitioner along with her husband filed a suit No. 201/91 on 6th May 1991 alleging that she was owner having purchased the same and her husband claimed that he was tenant in the property at monthly rent of Rs. 600.00 and prayed for injunction against their son from interfering in the peaceful possession.