RAKESH JUNEJA Vs. BABA CHAKRAVORTY DARVESH

JUDGEMENT

(1.) This suit was instituted by the plaintiffs against the defendants seeking for cancellation of the documents specifically mentioned in the plaint under the provisions of Section 31 of the Specific Relief Act.

(2.) The present suit relates to a plot of land situated at E-255, Greater Kailash, Part-II, New Delhi, which was developed by DLF Housing and Construction Limited. The said Company sold various residential plots of land of different sizes and the plot in question was sold by the said Company to Smt. Gurdial Kaur wife of Shri Umrao Singh vide registered Sale Deed dated 27/7/1964. Said Smt. Gurdial Kaur further sold the said plot to Shri Thakur Singh and Shri Lashkar Singh vide a Sale Deed duly registered with the Sub-Registrar on 21/3/1966. The said co-owners namely, Shri Thakur Singh and Shri Lashkar Singh sold the said plot of land to Shri Satinder Singh vide a Sale Deed duly registered with the Sub-Registrar, New Delhi, on 14/12/1970. Said Shri Satinder Singh sold the said plot of land to the plaintiffs and their late father by executing a Sale Deed in favour of them for a total consideration of Rs. 7,85,000.00. The aforesaid Sale Deed was also duly registered in the name of the plaintiffs and their late father with the Sub-Registrar, New Delhi, on 2/5/1986.

(3.) After registration of the said Sale Deed and the payment of the entire sale consideration, Shri Satinder Singh handed over the physical, peaceful and vacant possession of the said plot of land to the plaintiffs and their late father on 2/5/1986 itself and thereby the plaintiffs continue to have peaceful possession of the aforesaid plot of land.