REKHA BANSAL Vs. AJAY KUMAR BANSAL

JUDGEMENT

(1.) This order shall decide defendant Nos.1 and 2 application for amendment to their written statement under Order 6 Rule 17 read with Section 151 of the Code of Civil Procedure.

(2.) Brief facts to comprehend the controversies to adjudicate the present application are that the plaintiff is the daughter-in-law of Late Sh.Suraj Mal Bansal and wife of Sh.Vinod Kumar Bansal, defendant No.3. Defendant Nos.1 and 2 are other sons of Late Sh.Suraj Mal Bansal, brothers of defendant no.3

(3.) The plaintiff, daughter-in-law of Late Sh.Suraj Mal Bansal filed this suit for specific performance and permanent injunction contending inter-alia that her father-in-law expired on 8.3.2004, however, during his lifetime he desired to sell his property and after negotiation the total sale consideration was agreed to be Rs.23 lakhs and an agreement to sell dated 31.3.2003 was executed in favor of the plaintiff and she paid a sum of Rs.18 lakhs to her father-in-law by a cheque bearing No.107115 dated 31.3.2003 drawn on State Bank of Bikaner and Jaipur, Vivek Vihar branch, Delhi.