TANI SANDHU BHARGAVA Vs. SHUMITA DIDI SANDHU

JUDGEMENT

(1.) This application has been filed by the plaintiff under Order XII Rule 6 of the Code of Civil Procedure, 1908 (in short, 'CPC'), praying for a decree of possession of the Ground Floor of Block No. 172, Plot No. 202, Jor Bagh, New Delhi - 110003 (hereinafter referred to as 'Suit Property') against the defendant.

(2.) It is the case of the plaintiff that the Suit Property was purchased by her mother- Mrs.Sheila Sandhu, vide the registered Sale Deed dtd. 6/5/2005. Subsequently, Late Mrs.Sheila Sandhu gifted the said property by way of a Registered Gift Deed dtd. 29/1/2008 to the plaintiff, giving her the absolute right of ownership of the Suit Property.

(3.) The plaintiff further claims that on 19/8/2018, the defendant, who is the wife of the deceased brother of the plaintiff, without taking prior permission from the plaintiff, moved into the Suit Property and since then residing there.