VIVEK BINDRA Vs. GEETIKA BINDRA

JUDGEMENT

(1.) Ia No.13849/2019 (for exemption)

(2.) The application is disposed of.

(3.) The plaintiff has sued his wife, for (i) declaration that the plaintiff is the sole and absolute owner of property No.D-6/8, Okhla Block-D, Okhla Industrial Area, Phase-II, New Delhi-110020; (ii) mandatory injunction directing the defendant to handover the original Sale Deed of the said property; and (iii) permanent injunction restraining the defendant from parting with possession of the Sale Deed or creating any third party interest in the property.