SUMAN MAHAJAN Vs. KUSUM SANDHU

JUDGEMENT

(1.) Admit RFA No. 449/98 and 450/98.

(2.) The case set up by the Plaintiff was that one Smt. Gobind Kaur was the owner of a building known as Rai Bahadur Basakha Singh Building, situated at Plot No.5 and Plot No.8 (comprising of Khasra Nos. 200/31 and 588/500), Block-F, Khajoor Road, off Joshi Road, Karol Bagh, New Delhi-110 005 (hereinafter referred to as the said property).

(3.) It is stated in the plaint that the Plaintiff had gone out of India sometime in June 1988 and returned about a month thereafter. When she visited the. said property, she found that Defendant No.2, Ved Prakash Narang, who is a tenant in another portion of the said property had, in collusion with Defendant No.1, unauthorisedly demolished two rooms of Municipal No. 831 and had, without sanction or permission from the Municipal Corporation of Delhi, started raising construction thereon. This was objected to by the Plaintiff but to no avail, with the result that the Plaintiff filed -Suit No. 862/90 in the Court of the learned Additional District Judge, Delhi.