REKHA JAIN Vs. KAMAL JOSHI

JUDGEMENT

(1.) Heard learned counsel for the appellant.

(2.) This appeal is directed against the Judgment and Decree dated 20.11.2018 passed in CA/37/2017 by the Ld. Addl. District Judge, Rewari, by virtue of which the Judgment and Decree of the Trial Court dated 14.12.2016 passed by Ld. Civil Judge, (Sr. Divn.), Rewari in Civil Suit No.148-RBT of 2011/2016 has been set aside and a decree for permanent injunction has been passed in favour of the plaintiff directing defendant No.2-Rekha Jain (appellant herein) to hand over the vacant possession of the disputed property by removing the material and tin shade etc. at her own expense. She was required to hand over possession of the same to plaintiff within a period of two months from the date of passing of the Judgment. It is informed that the decree has already been executed and the plaintiff had already been put in possession through the process of Court.

(3.) Facts of the case in brief stands enumerated as under:-