HEMANT SATTI Vs. MOHAN SATTI

JUDGEMENT

(1.) I.A. No. 8351 and 8352 of 2010 (u/S 16 r/w O VII R. 11 CPC)

(2.) The case of the Plaintiff is that late Mr. Tek Chand Satti, the father of the Plaintiff and Defendants 1, 3 and 4 and the deceased husband of Defendant No. 2 had, during his life time, accumulated a considerable amount of funds and had, on 24th September 2004, purchased house No. 967, Type I, Haryana Housing Board Colony, Saraswati Vihar, Gurgaon admeasuring 100 sq. yds (hereafter the 'Gurgaon property') for a consideration of Rs. 1,55,585.

(3.) It is further stated that at the same time, Mr. Tek Chand Satti purchased another property at R-18/2, 1st Floor, Ramesh Park, Laxmi Nagar, Delhi- 110092 (hereafter the 'Delhi property'). However, the conveyance deed was executed in the name of his wife, i.e., Defendant No. 2.