POONAM MALHOTRA Vs. UNION BANK OF INDIA

JUDGEMENT

(1.) THE above three suits have been filed with respect to the property bearing No.S -455, Greater Kailash, Part -I, New Delhi. Plaintiff in suit [CS(OS) 1405/2011] is the owner of the second floor of the suit property; plaintiff in suit [CS(OS) 1406/2011] is the owner of the ground floor of the suit property; and plaintiff in suit [CS(OS) 1407/2011] is the owner of the basement of the suit property.

(2.) THE suit property measuring 208 sq. yrds. was originally developed by the colonizer, M/s.DLF Ltd. This plot was sold to one Jai Narain Seth and Sh.Sharanjit Singh, jointly by executing a sale deed dated 4.6.1964, a copy whereof has been placed on record. The sale deed was duly registered with the office of Sub -Registrar of assurances vide registration no.4106 in additional book no.1, volume no.1146 at pages 44 -45 on 12.6.1964. The aforesaid persons have been arrayed as defendants no.4 and 5 in the present suit [CS(OS)No.1405/2011].

(3.) AS per the two separate suits [CS(OS) 1406/2011 and CS(OS) 1407/2011] having been filed, reliance is placed on the similar chain of events, except the defendant no.6 sold the basement of the suit property to defendant no.7 [in CS(OS)No.1407/2011], who in turn sold it to the plaintiff in suit [CS(OS) 1407/2011] and the ground floor with mezzanine and first floor were sold by defendant no.6 to the plaintiff in suit [CS(OS) 1406/2011] vide separate sale deeds.