NIRMAL KAUR Vs. SURJIT KAUR AND ORS.

JUDGEMENT

(1.) E.A.(OS) No.122/2011 (objections filed by JD-4),

(2.) Brief facts of the case are that the Sale Deed of plot No.C-18, Mansoraver Garden, New Delhi (hereinafter referred to as the "suit property") was executed on 10th May, 1965 by Bharat Builders & Colonizers, in favour of Late Sh.Chanan Ram, for sale consideration of Rs.12,800/- which was registered on 20th May, 1965.

(3.) Late Sh.Chanan Ram by his last Will and Testament dated 27th March, 1979, bequeathed the suit property in equal shares to his two sons i.e. Sh.Joginder Singh, predecessor in interest of the judgmentdebtors and Sh.Inderjit Singh, predecessor-in-interest of the decreeholder.