SANGEETA KHOSLA Vs. SUNIL KUMAR AND OTHERS

JUDGEMENT

(1.) Today, costs imposed by the previous orders have been paid to learned counsel for defendants.

(2.) It is pertinent to mention that present suit has been filed for declaration, partition and perpetual injunction with regard to the property No. 16/18, W.E.A., Karol Bagh, New Delhi. Admittedly, the property is owned by late Smt. Kartari Devi, the maternal grandmother of the plaintiff and defendant Nos. 1, 5 and 6 and the paternal grandmother of defendant Nos. 3 and 4 and mother-in-law of defendant No. 2.

(3.) It is the case of the defendant Nos. 2, 3 and 4 that in accordance with the Gift Deed executed by late Smt. Kartari Devi dated 5July, 1968, the entire property was gifted by her to defendant No. 2-widow daughter-in-law of Smt. Kartari Devi. It is further the stand of defendant Nos. 2, 3 and 4 that mother of the plaintiff and the defendant Nos. 1, 5 and 6 was residing with her husband in the suit property as licencee.