SUDESH CHHIKARA Vs. BALJEET SINGH

JUDGEMENT

(1.) Petitioner has filed a suit seeking declaration, permanent injunction, possession and damages.

(2.) During course of the pendency of the above suit, the petitioner/plaintiff moved an application under Order XI Rule 14 read with Sec. 151 CPC.

(3.) From the case set up by the plaintiff, it is apparent that she claims herself to be the owner of suit property situated at Uttam Nagar by virtue of documents executed in her favour on 28/12/2003. However, as per the stand taken by the defendant, there was another set of documents which were executed on 30/3/2004 and on the basis of said documents, defendant is claiming himself to be the owner of suit property.