CAPT RAJA MOHD BILAL QURESHI Vs. SABEENA

JUDGEMENT

(1.) ADMIT.

(2.) HEARD learned counsel for the parties. Trial court record has been perused.

(3.) THE appellant who is the ex-husband of respondent No. 1 has lost in his endeavour to seek a declaration that he is the owner of the subject premises, being the basement of property bearing No. M-25, Chittaranjan Park, New Delhi. His attempt to have the title documents in favour of his ex-wife and subsequent purchasers cancelled, has resulted in a defeat. Possession of the property has obviously not been directed to be handed over to the appellant. The case of the appellant was that the entire sale consideration in sum of Rs. 4,00,000/- paid to the builders flowed from his coffers in as much as the cheques by which payment was made were admittedly issued from his account and that his wife, i. e. respondent No. 1, fraudulently procured the title documents of the property in question from the builders.