PRANEETA SONI Vs. PANCHSHILA HOSPITALITY VENTURES LTD

JUDGEMENT

(1.) BY this judgment I shall dispose of the abovementioned petition along with pending application.

(2.) THE petitioner Smt.Praneeta Soni has filed the present petition against four respondents, namely, Panchshila Hospitality Ventures Ltd. (respondent No.1), Narinder Jeet Singh Kanwar (respondent No.2), his wife Kavita Kanwar (respondent No.3) and his son Abhayjeet Kanwar (respondent No.4) who are defendants No.1 to 4 in suit proceedings. Mrs.Ranjit Charles Singh, who was impleaded as defendant No.5 in the suit proceedings died on 30 th January, 2012. The application for seeking exemption from bringing on record her legal heirs was allowed and she was deleted from the array of the parties in the suit as defendant No.5 by order dated 4 th June, 2012 passed by the learned Trial Court. Therefore she is not impleaded in the present petition and even otherwise she sold the suit property to petitioner before the petitioner filed the suit for ejectment against the respondents, her heirs were not brought on the record by the petitioner.

(3.) BRIEF facts are that the petitioner filed the suit for ejectment, recovery of arrears of rent and mesne profits against the five defendants as mentioned above before the learned Trial Court, with regard to the suit property i.e. property bearing No.S -45, Panchshila Park, New Delhi -110017, plot measuring 418 Sq. Meters (500 Sq. Yards), a residential house consisting of built -up ground floor and first floor premises, servant quarters, lawns including one garage block owned by Mr. Ranjit Charles Singh i.e. previous owner. The petitioner claimed ownership of the suit property since she had purchased the same from Mrs.Ranjit Charles Singh on 26th July, 2007 by virtue of registered sale deed.