JATINDER KAUR SAWHNEY Vs. CANARA BANK

JUDGEMENT

(1.) The present Writ Petition has been filed by the Petitioner challenging the Order dtd. 5/5/2025, passed by the Debt Recovery Appellate Tribunal (DRAT) in Misc. Appeal No.67/2025. Vide the said Order, the DRAT has upheld the Order dtd. 9/4/2025, passed by the Presiding Officer, DRT-II, Delhi, in SA No.129/2025.

(2.) Shorn of unnecessary details, the facts, leading to the present case, are as under:

(3.) It is stated by the learned Counsel for the Petitioner that the Petitioner along with her daughters has had continuous and uninterrupted possession over the subject property for over 29 years. He further states that this has been the sole matrimonial home of the Petitioner for over 29 years and she the matrimonial home, being the daughter-in-law of the Respondent No. 2 to 7, the Petitioner has a bona-fide claim over the said subject property.