VIMLA SETHI Vs. ANISUDDIN

JUDGEMENT

(1.) SUIT filed by respondents No. 1 and 2, Anisuddin and Khalid Riaz, seeking a declaration that they are the owners in possession of property bearing No.226, Block-A, New Friends Colony, New Delhi and requiring appellants to execute a sale- deed in respect thereof with respect to the agreement to sell dated Ex.DW-1/P.1 has been decreed by the learned Single Judge vide impugned judgment and decree dated July 02, 2008.

(2.) THE appellant, impleaded as defendant No.1 is aggrieved by the decree. DDA and Delhi Administration, impleaded as defendants No.2 and 3 in the suit have evinced no concern with the decree.

(3.) IT was the case of Anisuddin and Khalid Riaz, as pleaded in the plaint, that they paid RS.1,80,000/- by means of demand drafts to the appellant and under the documents afore-noted she had transferred her right, title and interest in the land in their favour and they had constructed a building thereon from out of their own funds. Anisuddin and Khalid Riaz pleaded that on September 25, 1989 and August 03, 1991, the appellant had addressed two letters which clearly indicate that they were the owners of the land and the building. Pleading that they had paid the entire sale consideration for the plot in question which was agreed to be RS.1,80,000/-, they claimed the afore-noted reliefs.