SMT. RANJANA SABHARWAL W/O SH. SANDEEP SABHARWAL, Vs. SMT. RAMA DEVI AND MS. PURVASHI VAISH D/O SH. OM PARKASH VAISH

JUDGEMENT

(1.) PRESENT appeal has been filed against order dated 3rd November, 2009 passed by Additional District Judge, New Delhi, vide which application under Order 39 Rule 1 and 2 Code of Civil Procedure, filed by the appellants was dismissed with cost of Rs. 5,000/ - (Rupees Five Thousand Only).

(2.) BRIEF facts are that appellants filed suit for possession of property No. RZF -51 A, situated at Village Palam, New Delhi. Appellants' case is that this property was sold by one Sh. Ram Chander on 1st May, 1979 and he executed various documents namely, General Power of Attorney in favour of Sh. O. P. Vaish S/o Sh. Harnam Dass who is father of appellants. Agreement to Sell, Will and receipt in favour of respondent No. 1, Smt. Rama Devi W/o Sh. O.P. Vaish.

(3.) THE case of respondent No. 1 is that she is the absolute owner of the suit property and this is her -self acquired property. No cause of action lies in favour of appellants.