BALWINDER SINGH VIRDI & ANR Vs. PARAMAJEET KAUR

JUDGEMENT

(1.) Caveat No. 488/2018 in RFA No. 437/2018

(2.) Exemptions allowed subject to just exceptions.

(3.) These are two Regular First Appeals under Section 96 of the Code of Civil Procedure, 1908 (CPC). Both the appeals are filed against the common judgment dated 12.1.2018. By the impugned judgment two suits have been decided. The first suit is the suit filed by the respondent/plaintiff for possession and recovery of damages. The second suit is the suit filed by the appellants/defendants for declaration and injunction for seeking declaration as null and void the documents of title executed in favour of the husband of the respondent/plaintiff dated 111.1980 and the subsequent sale deed dated 19.4.2005 executed by the husband of the respondent/plaintiff in favour of the respondent/plaintiff. The suit property is property admeasuring 128 sq. yards bearing no. 1119, Rani Bagh, Shakur Basti, Delhi.