IDA NAGAR Vs. DRAGNET DETECTIVES P LTD

JUDGEMENT

(1.) This order shall decide the following preliminary issue:-

(2.) Brief facts to comprehend the controversy between the parties and for the disposal of the issues are given hereinafter. The plaintiff is the mother of defendant No.2. Plaintiff/mother claims to be the owner of basement in the building constructed on plot No.C-6/7, Safdarjung Enclave, New Delhi.

(3.) The plaintiff has contended that she is the owner of plot bearing No.C- 6/7, Safdarjung Enclave, New Delhi which was purchased by her by virtue of conveyance deed dated 3rd February, 2000 executed by the President of India in her favor. It was asserted by her that prior to 3rd February, 2000, she was the lessee in respect of the said plot by virtue of a lease deed dated 18th April, 1968 executed in her favor.