AARTI KUMARI Vs. RAKESH KUMMAR CHHABRA

JUDGEMENT

(1.) The respondent no.1 was present as the caveator. The appellant and the respondent no.1 have both been heard.

(2.) The appellant vide the present Regular Second Appeal under Section 100 of the Code of Civil Procedure, 1908 (as amended) seeks the setting aside of the order dated 22.01.2019 of the learned ADJ-02, (East District), KKD Courts, Delhi in Regular Civil Appeal No.70/2018, whereby the said Regular Civil Appeal against the impugned judgment and decree dated 24.04.2018 of the learned Trial Court in Suit No.88/2017 filed by the respondent no.1 herein as the plaintiff of that suit,- was dismissed except with regard to directions of the payment of mesne profits by the appellant herein and the respondent no.2 i.e. the husband of the appellant herein who is the son of the respondent no.1 i.e. the plaintiff of Suit No.88/2017.

(3.) Vide the judgment dated 24.04.2018 in Suit No.88/2017, the learned Civil Judge-East, KKD Courts, Delhi in a suit filed by the plaintiff thereof arrayed as the respondent no.1 to the present Regular Second Appeal who is the father-in-law of the appellant herein and the father of the respondent no.2 herein, in a suit filed by the father-in-law i.e. the respondent no.1 herein against the defendants i.e. his son who is the respondent no.2 herein and his daughter-in-law i.e. the appellant herein seeking a mandatory and permanent injunction with mesne profits and damages was decreed as under:-