DIMPLE GUPTA Vs. STATE OF NCT OF DELHI

JUDGEMENT

(1.) Notice of the present appeal has been served upon the respondents No. 2 to 5. However, there is no contest to the reliefs which are sought by the appellant as is evident from the impugned order dtd. 2/9/2024 passed by the learned District Judge-03, Shahdara District, Karkardooma Courts, Delhi.

(2.) Hence, after hearing the learned counsel for the appellant and upon perusal of the record, this Court proceeds to decide the present appeal under Sec. 8 of the Hindu Minority and Guardship Act, 1956 read with Sec. 47 of the Guardianship and Wards Act, 1890, moved on behalf of the appellant to set-aside/modify the order dtd. 2/9/2024, passed by the learned Trial Court, whereby the appellant/petitioner was seeking permission to sell, alienate or dispose of the shares of her two minor children, in the said property left behind by her husband being their mother and natural guardian had been dismissed.

(3.) Shorn of unnecessary details, it is submitted that Smt. Shakuntla Devi, who was the mother-in-law of the present appellant, was the absolute owner of the property bearing No. 89, Jagriti Enclave, Delhi110092 measuring 183.40 sq. meters, which she had purchased from Sh. Manoj Monga s/o Sh. Janak Raj Monga and Sh. Sunil Kumar Gumber by virtue of a registered Sale Deed dtd. 24/5/2002 registered as document No. 2702 in Additional Book No.1, Volume No. 633 on page 69 to 77 with the office of Sub-Registrar-VIII, Delhi.