KULVINDER KAUR Vs. UNION OF INDIA

JUDGEMENT

(1.) The suit filed by the appellant herein was dismissed in view of findings on issue Nos.6 and 9, which are as follows:-

(2.) In the plaint the appellant/plaintiff averred that the land/property bearing No.3/1, Kirti Nagar Industrial Area, New Delhi, was alleged by perpetual lease deed dated 15.1.1967 to one Sh. Gurbachan Singh. After the death of Sh. Gurbachan Singh, this land devolved upon five persons as per the Will of late Sh. Gurbachan Singh dated 14.9.1990. These five persons are S/Sh. Harbhajan Singh, Bhagat Singh, Surjan Singh, Jaswinder Singh and master Jaskiran Singh. It was further stated that the land is being used for trade of watches in the name and style of 'Time Point' and Smt. Kulvinder Kaur, is the authorised signatory of the said firm.

(3.) It was clear from the aforesaid that in what capacity Smt. Kulvinder Kaur had filed the plaint and instituted the suit. In the cause title, the plaintiff is described as under:-