AJIT SINGH Vs. ADARSH KAUR GILL

JUDGEMENT

(1.) This order will dispose off IA No. 1604/99 moved under Order VII Rule 11 of the Code of Civil Procedure, 1908 (hereafter 'the CPC') through which the Defendants seek an order rejecting the plaint. The defendant has sought for rejection of this suit on the ground that it is barred in law, as the claims are time barred.

(2.) The plaintiff, in the present suit, has sought the following reliefs:

(3.) The plaint may be summarized as follows. One Ms. Abnash Kaur was the Plaintiff's elder sister, as also of the first and third Defendants, mother of the fifth defendant and the aunt of the second and fourth defendant. She was married to one Mr. Shiva Prasad, who had, it is averred, given cash running into several lakhs of rupees and jewellery as gifts, in addition to the amount paid by him for running the household. It is submitted that he transferred the shares in Lord Krishna Mills Ltd. in her name as consideration for the marriage. It is also averred that out of the said amounts she purchased property No. 3, South End Road, New Delhi in 1956 for a total consideration of Rs. 2, 50, 000 and the sale deed was duly registered. The present suit is being filed in relation to this property.