(1.) Leave granted.
(2.) The appellant before us, Saranpal Kaur Anand, is the plaintiff who has filed a Civil Suit, C.S. (O.S.) No. 873 of 2012, seeking: a decree of declaration that the suit property bearing No. 4-C/7, New Rohtak Road, New Delhi, is a joint undivided family property of the plaintiff and defendant Nos. 3 to 9 being the successors of late Harnam Singh Anand and late Harbans Kaur; a decree of declaration that the purported sale deed dtd. 23/8/1969 executed by late Harbans Kaur through her alleged attorney in favour of late Tej Kaur is a fictitious, sham, incompetent, bad, illegal, null and void; a decree of declaration that the purported sale deed dtd. 12/10/1995 executed by late Tej Kaur in favour of Pervinder Singh Chandhok (defendant No. 2) is fictitious, sham, incompetent, bad, illegal, nullity and void ab initio in law; and a decree for permanent injunction restraining Praduman Singh Chandhok and Pervinder Singh Chandhok (defendant Nos.1 and 2), their agents, nominees, successors, assigns, representatives etc., from raising/constructing/adding/ altering or entering into any agreement to sell or creating any third party interest, claims, or parting with possession thereof, in respect of any portion of the suit property besides seeking determination of the amount of damages and mesne profits.
(3.) Defendant Nos. 1 and 2 filed their respective written statements contesting the suit. They also filed an application for rejection of the plaint on the ground of limitation.
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