PROMILA GULATI Vs. ANIL GULATI

JUDGEMENT

(1.) The plaintiff has filed a suit for mandatory and permanent injunction against the defendant seeking mainly the following prayers:

(2.) Plaintiff Smt.Promila Gulati, daughter of late Sh.K.B. Midha, wife of Sh.Amrit Gulati, claims herself to be the absolute owner of the suit property bearing No.205, AGCR Enclave, Delhi-110092 by virtue of various title documents such as Gift Deed dated 3rd September, 1984 duly registered at the office of the Registrar executed by late Sh.K.B. Midha son of late Sh.Hans Raj, who was residing at 65/74, Rohtak Road, New Delhi-110005.

(3.) The suit property is in possession of the plaintiff which consists of ground floor, first floor, second floor and open terrace. The plaintiff is regularly paying the house tax of the said property to the local authority and under the record of the mutation the name of the plaintiff is recorded. The site plan of the built up property is annexed with the present plaint.