LAWS(DLH)-2014-9-248

NAVNEET ARORA Vs. SURENDER KAUR

Decided On September 10, 2014
Navneet Arora Appellant
V/S
SURENDER KAUR Respondents

JUDGEMENT

(1.) Late Sh.Harpal Singh Arora was the registered owner of property bearing municipal No.B-44, Vishal Enclave Rajouri Garden, New Delhi. He acquired ownership under a perpetual lease dated June 07, 1974 executed in his favour by the Municipal Corporation of Delhi. When he purchased the property on perpetual lease-hold basis, it consisted of only the ground floor. He constructed two floors above and sold them during his life time. He lived in the ground floor with his family comprising his wife Ms.Surinder Kaur and two sons named Raman Pal Singh and Gurpreet Singh and a daughter Sherry, who upon her marriage left the house.

(2.) Gurpreet Singh was married to Navneet Arora on May 15, 2001 and out of the wedlock a daughter was born to the couple on March 17, 2008. On a date not disclosed, Raman Pal Singh got married to Ms.Neetu. The family comprising Harpal Singh Arora, his wife Surinder Kaur, two sons Gurpreet Singh and Raman Pal Singh together with their wives resided together as one family, with one kitchen, on the ground floor of B-44, Vishal Enclave.

(3.) Harpal Singh died intestate on June 01, 2008 and was survived by his wife, two sons and daughter as the legal heirs. Each one inherited one forth share in the said property and other assets of the deceased Harpal Singh. On June 13, 2008 the three siblings executed a relinquishment deed in favour of their mother and thus in the official records Surinder Kaur became the owner of the property.