SHANTI DEVI Vs. DAROPTI DEVI

JUDGEMENT

(1.) Leave granted.

(2.) An order of remand passed by a Division Bench of the Delhi High Court dated 07.11.2003 passed in R.F.A. No. 435 of 1992 is in appeal before us.

(3.) The parties are sisters being the daughters of Shri Tara Chand Madan and Smt. Budho Bai (since deceased). Tara Chand Madan died on 21.03.1954. Smt. Budho Bai executed a deed of sale in respect of the property bearing No. 16/26, Old Rajinder Nagar, New Delhi, by a registered deed dated 14.06.1965. She allegedly disowned Respondent No. 1 as her daughter. A Will was executed by her on 22.02.1977, beneficiary whereof was said to be the appellant. Smt. Budho Bai died on 20.04.1980.