SAMRITI BHASIN Vs. UOI

JUDGEMENT

(1.) SAMRITI Bhasin, daughter of late Mulkh Raj Sawhney, is in litigation with her sister-in-law (brother"s wife) Meera Sawhney and her two daughters, Meenakshi and Asha Deep. She filed a suit under Section 31 of the specific Relief Act, 1963 praying that the relinquishment deed dated 14. 8. 1981, ex. P-1, be cancelled and directions be issued to Landdo to mutate the subject property i. e. 55/8, Old Rajinder Nagar, New Delhi in her name and in the names of her sister-in-law and her daughters by recording that she had 50% share in the property and that her sister-in-law and her nieces had the remaining 50% share therein.

(2.) SAMRITI Bhasin has lost at the trial.

(3.) THE impugned judgment and decree dated 26. 3. 2008 is fairly prolix, running into 87 pages. In our opinion the learned Trial Judge could have penned a short and a crisp judgment not exceeding 15 pages. Thus, we would be briefly noting the relevant evidence and would be dealing with the contentions urged by learned counsel for the appellant at the hearing held on 11. 11. 2008.