NEELAM DHINGRA Vs. PRIYANKA

JUDGEMENT

(1.) The instant petition under Sec. 115 of the Code of Civil Procedure, 1908, (hereinafter "CPC") has been filed on behalf of the petitioner seeking the following reliefs:

(2.) The relevant facts of the present petition are recapitulated as under:

(3.) Learned counsel appearing on behalf of the petitioner submitted that the learned Trial Court failed to consider the fact that the respondent became a part of the family of Late Sh. Atam Prakash, only after her marriage in the year 2004, and the suit property was purchased in the year 2001, therefore, the respondent cannot seek shelter under the Hindu Succession Act and challenge the concerned ownership/partition qua the suit property.