MANISHA MEHRA Vs. MUNISH MEHRA

JUDGEMENT

(1.) The plaintiffs have filed the present suit for declaration and cancellation of the Sale Deeds dated 21.4.2005 and 1.2.2005 as also the Release Deed dated 11.4.2005.

(2.) The plaintiff No.1 is the minor daughter of defendant No.1 while plaintiff No.2 is the wife of defendant No.2. Defendant No.2 is the mother of defendant No.1 while defendants 3 and 4 are the brothers of defendant No.1.

(3.) There are matrimonial disputes between plaintiff No.2 and defendant No.1.