JASWANT KAUR SOOR Vs. KRISHAN LAL GULATI

JUDGEMENT

(1.) This petition has been filed by the petitioner challenging the order dated 13.10.2020 passed by the learned Additional District Judge-02, (South), Saket District Courts, dismissing the application of the petitioner filed under Order XV-A of the Code of Civil Procedure, 1908 (hereinafter referred to be as 'CPC') in suit being CS No. 7391/2016, titled Jaswant Kaur Soor vs. Krishan Lal Gulati.

(2.) The above suit has been filed by the petitioner herein praying for the following relief:-

(3.) The suit has been filed by the petitioner claiming that her husband, Late Sh. Amrik Singh Soor, had purchased the subject property being 14A, First Floor, Arjun Nagar, New Delhi-110029 vide a registered Sale Deed dated 21.11.2000. At this stage itself I may note that it is the case of the petitioner that the date of 21.11.2000 was in fact, mentioned due to a typographical error in the plaint and the actual date of the Sale Deed is 21.11.2002. She submits that the Sale Deed dated 21.11.2002 was filed by the petitioner before the learned Trial Court along with the plaint.