ROOPA KHANNA Vs. ANIL VARMA

JUDGEMENT

(1.) Through the present Appeal, the Appellant [Judgment Debtor before the learned Single Judge] assails the correctness of order passed by the learned Single Judge on 25/8/2025 [hereinafter referred to as 'Impugned Order'], wherein an application filed by the Appellant seeking clarification/modification of the order dtd. 8/7/2025 was dismissed.

(2.) In order to comprehend the issues involved in the present case, the relevant facts in brief are required to be noticed.

(3.) The Appellant purchased the front side flat admeasuring approx. 1360 sq. ft. and half of the common area admeasuring 114 sq. ft., of the property bearing No.3/24, First Floor, Shanti Niketan, New Delhi [hereinafter referred to as 'suit property'] vide Agreement to Sell ('ATS') dtd. 25/8/1994 and General Power of Attorney ('GPA') dtd. 25/8/1994. Whereas, the mother of the Appellant, namely Smt. Santosh Varma, purchased the rear portion, admeasuring approx. 1090 sq. ft., of the suit property and half of the common area admeasuring 114 sq. ft. vide ATS and GPA of the even date. Both the portions were merged for convenient living of the family members.