FAUZIA SULTANA Vs. STATE

JUDGEMENT

(1.) I.A. 7884/2021 : This application has been filed by the petitioner under Sec. 151 of CPC, 1908, inter alia seeking direction of this Court to remove the lock from the property bearing No.C-46, First Floor, Neeti Bagh, New Delhi (hereinafter referred to as the "said property"), which is alleged to be bequeathed in favour of the petitioner by Late Sh. S. K. Zaman (who was the husband of the petitioner). The present application has been specifically filed with the following prayers:-

(2.) It is the case of the petitioner and so contended by Mr. R.K. Khanna, learned Senior Advocate appearing on behalf of the petitioner, that late Sh. S. K. Zaman was the Chief Architect and Town Planner in the Ministry of Housing, U.P. State Government, who was the owner of the said property and the petitioner and her husband had lived in the said property, since the day, the same was bought.

(3.) It is stated that the respondent No.2 is their only son and is currently living separately with his wife at Gurugram, Haryana for the last seven years, since the solemnization of his marriage.