NEELAM SHARMA Vs. AMITA PASSAN

JUDGEMENT

(1.) Leave granted.

(2.) The appellants herein are the original plaintiffs. The present appeal is directed against order dtd. 19/5/2025 passed by the High Court of Punjab and Haryana at Chandigarh [Hereinafter, "High Court"] in Civil Revision Petition No. 2778 of 2022 (O&M). Thereby, the High Court allowed the Revision Petition and set aside the order dtd. 12/4/2022 passed by the Court of Additional Civil Judge (Senior Division), Panchkula [Hereinafter, "Trial Court"].

(3.) Noticing the facts relating to the suit of the plaintiffs, what was asked for in the suit was a decree of declaration that plaintiffs, defendant No.1 as well as defendant No.2, were the co-owners of the suit property described as House No. 417, Ground Floor, Sector 11, Panchkula and had 1/4th share each therein. The further prayer was to declare that defendant No.1 got the house transferred by playing fraud on plaintiffs and that the transfer was null and void. The plaintiffs prayed for separate possession to the extent of 1/4th share each in the suit property. The plaintiffs also prayed for consequential relief of permanent injunction.