SUBHADARA Vs. VIJENDER SINGH

JUDGEMENT

(1.) CM Appln.30880/2016 in Rev.Pet.380/2016;

(2.) The revisionist/petitioner seeks review of the composite judgment dated 23.03.2016 passed in RSA Nos.255/2015, 256/2015 and 259/2015 whereby the judgment and decree dated 14.08.2014 passed by the Trial Court and the judgment and order dated 04.04.2015 passed by the First Appellate Court, dismissing the suit of the revisionist/petitioner under Order 7, Rule 11 of the CPC, has been upheld and affirmed.

(3.) The petitioner is the daughter of one late Tek Chand Mann who died intestate on 13.10.2002. The consistent case of the revisionist/petitioner has been that behind her back and without informing her, the property which was left behind by her late father was wrongly appropriated by respondent nos.1, 2 and 3 who are her real brothers. It was only in the year 2009, while applying for a loan that the revisionist/petitioner could learn about the property in question having been mutated on 26.05.2004 after the agricultural land was transferred by sale deed in favour of the respondent nos.1, 2 and 3 in the year 2000. The subject land was transferred to the respondent nos.1, 2 and 3 in accordance with Section 50 of the Delhi Land Reforms Act which provides for the general order of succession in case of the death of a male Bhumidar or Asami.