GEETA Vs. KELA DEVI

JUDGEMENT

(1.) The Appellant in the present Appeal is impugning the judgment and Decree dtd. 5/12/2022 ("Impugned judgment") passed by ADJ-02, North Rohini Court Complex, Delhi in CS DJ No. 309/2020 titled as "Smt. Kela Devi v. Geeta and Ors." Vide the Impugned Judgment, the learned Trial Court, inter-alia, decreed the suit in favor of the Respondent and declared that the Respondent is the sole owner of the property bearing Flat no. 33, Pocket A9, Sector 18, Rohini, Delhi ( "the suit property") and the Appellant has no right, title or interest in the suit property. The Appellant vide the present Appeal is praying for setting aside of the Impugned judgment.

(2.) The Trial Court Record is available with this Court. Learned counsel for the Appellant states that the appeal may be heard today itself and no date for hearing of the appeal be fixed as contemplated by sub-Rule 1 of Rule 11 of Order XLI of the Code of Civil Procedure.

(3.) The Respondent is an old and illiterate lady of about 74 years. The Respondent had one son and four daughters. In October 1997, the Respondent's son passed away. Her husband passed away on 19/7/2014 and she lost her one daughter namely Ms. Saroj in the year 2015. The appellant is her younger daughter.