JASPREET GHURA Vs. NCT OF DELHI

JUDGEMENT

(1.) The petitioner has filed the present petition impugning an order dated 17.05.2019, passed by the District Magistrate (DM), District Central, Daryaganj directing that the petitioner be evicted from the property bearing No. 30/11, 3rd Floor, Old Rajinder Nagar, New Delhi (hereafter "the premises'). The said order was passed to enforce an earlier order dated 04.02.2019 passed by the DM directing the petitioner to hand over vacant possession of the said property to respondent no.3 (the petitioner's mother-in-law, Smt Ranjit Kaur Ghura). This order was passed on an application filed by respondent no.3 under Rule 22(3) of the Delhi Maintenance and Welfare of Parents and Senior Citizens Rules, 2009.

(2.) The petitioner states that she married respondent no.4 on 14.02.1993 and came to reside in the matrimonial house (D-399, Tagore Garden). She states that the said house was sold in the year 1995-96 and from the sale proceeds, another house was purchased at Paschim Vihar. The petitioner claims that she also contributed to the purchase of the said house, as her jewellery was sold to part finance the same. She claims that she was removed from that house after 4-5 months and had to move into her father's house. She states that after two years, respondent no. 4 (her husband) and respondent no.3 agreed to keep her and she moved backed into the house with respondent nos. 3 and 4. It is stated that during the said period, the house at Pachim Vihar was sold and a new house at Rajouri Garden was purchased. Thereafter, the said house was also sold and residential units in the name of respondent no.3 were purchased. The petitioner claims that her father also contributed to the purchase of the said properties.

(3.) The petitioner claims that it was agreed that respondent no. 3 would reside at Pitampura and the petitioner and respondent no. 4, alongwith their children, would reside at the premises (30/11, 3rd Floor, Old Rajinder Nagar, New Delhi.)