MAHARAJ I S WAHI Vs. RENUKA WAHI

JUDGEMENT

(1.) Cm No. 31531/2016 (exemption)

(2.) The parties are husband and wife. The petitioner/plaintiff has filed a suit seeking declaration that he is the absolute owner of the suit property bearing No.N-15, South Avenue, Sainik Farm, New Delhi.

(3.) It is the contention of the petitioner that on the request of the respondent, a property was purchased by the petitioner in the name of the respondent though the entire money was paid by the petitioner. The arrangement between them was that the petitioner would be the true owner of the said property although the whole family could use the same.