SHUBH KANTA BERI Vs. SUBHASH CHANDER

JUDGEMENT

(1.) THE appellant/JD and respondent/DH are erstwhile husband and wife since divorced. The respondent/DH had filed a suit for possession and recovery of mesne profits in respect of residential house bearing no.478, Ground Floor, Sector 61, Chandigarh.

(2.) THE learned Civil Judge (Junior Division)Chandigarh vide judgement and decree dated 22.7.2009 decreed the suit and the findings of the same were affirmed by the learned District Judge, Chandigarh vide judgement and decree dated 7.1.2013 while dismissing the appeal of the appellant/JD.

(3.) ON 8.8.2013 it was conveyed that the respondent/DH was ready to forego the amount of mesne profit to be paid as directed by the learned trial Court provided the vacant possession of the suit property was handed over to him.