ANITA RANI MANGLA Vs. BHAGWAT DAYAL & ORS

JUDGEMENT

(1.) Rfa No. 332/2018 and C.M. Appl. No. 15540/2018 (for stay)

(2.) A reading of the plaint shows that the appellant/plaintiff in the suit has prayed for cancellation of the subject documents dated 17.09.1999, being the Agreement to Sell, General Power of Attorney, Affidavit, etc. whereby the respondent no. 1/defendant no. 1 is said to have been transferred the suit property by the appellant/plaintiff. The suit property being property bearing No. E-7, Hari Nagar, Part-II, Badarpur, New Delhi.

(3.) The appellant/plaintiff in the plaint has repeatedly pleaded that the documents dated 17.09.1999 are forged and fabricated documents. The appellant/plaintiff also pleads that the rent agreement alleged to have been executed in favour of her husband, is not valid because she never executed the documents dated 17.09.1999.