SUMAN SAPRA Vs. ROSY DABAS

JUDGEMENT

(1.) This hearing has been done through hybrid mode.

(2.) This is an execution petition filed by the Petitioner/Decree Holder seeking execution of the final decree dtd. 3/3/2014 with respect to the property bearing no. E-3/3, Vasant Vihar, New Delhi, admeasuring about 400 square yards, (hereinafter referred as the 'suit property'). The Petitioner inter alia also seeks conversion of the property from leasehold to freehold and 1/4th share of the suit property in terms of the final decree.

(3.) The Petitioner and the Respondent Nos. 1 to 3/Judgment Debtor Nos. 1 to 3 in the present case are all siblings and daughters of Late Shri Satya Prakash Manocha, who died intestate on 2/2/2009. As per the decree passed in CS(OS) 2182/2011 titled Suman Sapra v. Rosy Dabas and Ors., on 17/9/2012, the Court had declared all the four parties to have 25 % share in the suit property. The shares in the suit property was as under: ' Decree holder - 25% shares, ' Judgment Debtor No.1/Defendant No.1- 50% shares (including 25% shares of Judgment Debtor No.2/ Defendant No.2 which was given vide a settlement dtd. 24/5/2011) and ' Judgment Debtor No.3/ Defendant No.3 - 25% shares. EX.APPL.(OS) 395/2016 & 334/2024