SAMITTRI DEVI Vs. SAMPURAN SINGH

JUDGEMENT

(1.) Leave Granted

(2.) This Appeal by Special Leave raises the question as to whether the suit of the first Appellant for the recovery of her house property filed prior to the Benami Transactions (Prohibition) Act, 1988 coming into force could be considered to be prohibited by Section 4 of that Act.

(3.) This appeal seeks to challenge the judgment and order passed by a Learned Judge of the Punjab and Haryana High Court dated 10.9.2009 in Regular Second Appeal (R.S.A) No. 1367 of 1996 (O & M), whereby the Judge has allowed the Second Appeal filed by Respondent No. 1 herein, and set aside the judgment and order dated 22.2.1996 passed by the Additional District Judge, Gurdaspur in Civil Appeal No. 203 of 1991 filed by Appellant No. 1 herein. The Learned Additional District Judge had allowed the Civil Appeal filed by Appellant No. 1 herein whereby he decreed Civil Suit No. 138 of 1987 filed by Appellant No. 1, which suit had been dismissed by the Sub-Judge at Pathankot by his judgment and order dated 3.10.1991.