KANCHAN BATHEJA Vs. PRAMOD BATHEJA AND ORS.

JUDGEMENT

(1.) PRESENT suit has been filed for recovery of Rs. 1,47,50,000/ - along with pendente lite and future interest and for declaration, delivery up and cancellation of Memorandum of Family Settlement purportedly executed on 04th September, 2010.

(2.) ON 30th July, 2013, this Court had framed the following issues: - -

(3.) THE relevant facts of the present case are that the plaintiff and defendant No. 2 are the widowed daughter -in -laws of late Mr. Bhagwan Das Batheja. While defendant No. 4 is the wife, defendant No. 1 is the only surviving son of late Mr. Bhagwan Das Batheja. Defendant No. 3 is the daughter of defendant No. 2.