KAILASH DEVI Vs. TEJ PAL

JUDGEMENT

(1.) This petition under Article 227 of the Constitution of India assails order dtd. 9/3/2022 passed by the learned Civil Judge in CS SCJ 94770/2016 (Kailash Devi v. Tej Pal and Ors.)[1], as well as a subsequent order dtd. 18/7/2022, whereby the application of the petitioner seeking review of the order dtd. 9/3/2022 was dismissed.

(2.) Babu Lal married twice. The petitioner Kailash Devi was his second wife. Tej Pal, Respondent 1 and Defendant 1 before the learned Civil Judge, was the son of his first wife and, therefore, the stepson of Kailash Devi.

(3.) Kailash Devi claimed to be the sole and exclusive owner of the property situated at D-70, Laxmi Nagar, Delhi 110092, (the suit property), having been bequeathed the said property by Babu Lal under a Will dtd. 27/8/1986. Babu Lal, in turn, had, according to the plaint instituted by Kailash Devi, purchased the suit property from Rameshwari Prasad and Bachhi Ram under two sale deeds dtd. 19/2/1971.