VAISHALI GAUR Vs. SANJAY SHARMA

JUDGEMENT

(1.) Plaintiff by the present application under Order 6 Rule 17 CPC has sought amendment of the plaint.

(2.) Plaintiffs have filed the present suit seeking a declaration that the Plaintiffs be declared as the rightful owner of the suit property and for a declaration that the sale deed dated 27.12.2012 executed by Defendant No.1 in favour of Defendant No. 2 in respect of the suit property be declared as null and void with consequential relief of possession.

(3.) The Plaintiff No. 1 is the sister of the wife of the Defendant No. 1. The Defendant No. 1 who had purchased the property bearing municipal number 27/33 measuring 200 sq. yards out of khasra No. 3623/3096/2324/637/1 at village Chandawali, Shahdara by sale deed dated 19.07.2006 was stated to be interested in selling the same in the year 2007.