VINAY KHANNA Vs. KRISHNA KUMARI KHANNA

JUDGEMENT

(1.) Vinay Khanna and Anil Kumar Khanna have instituted this suit against defendants, for

(2.) The defendant No.3 Ravinder Khanna, besides filing his written statement, also filed a Counter-Claim, being Counter-Claim No.10/2018, seeking (a) declaration that the defendant No.3 Ravinder Khanna is the exclusive owner of property No.M-174, Greater Kailash Part-II, New Delhi and that the Sale Deed executed by DLF Limited in respect of plot No.M- 174 in favour of the defendants No.1&2 was a document of title in favour of the defendant No.3 Ravinder Khanna; (b) declaration that the Gift Deed dated 4th September, 2015 executed by defendants No.1&2 of the property in favour of defendant No.7 Anu Narula is illegal, and, (c) mandatory injunction directing the defendant No.7 Anu Narula to deposit the original Power of Attorney executed by defendant No.1 Prem Prakash Khanna in favour of defendant No.2 Krishan Kumari Khanna, on the basis of which Gift Deed was executed in this Court by defendant No.2 Krishan Kumari Khanna on behalf of herself and defendant No.1 Prem Prakash Khanna in favour of the defendant No.7 Anu Narula in this regard.

(3.) The defendant No.7 Anu Narula has filed IA No.1167/2019 under Order VII Rule 11 of the Code of Civil Procedure, 1908 (CPC) for rejection of the Counter-Claim.