SUSHILA MALGE Vs. RAJ SINGH BHATTI & ORS

JUDGEMENT

(1.) The plaintiff has instituted this suit for declaration, that the deed of settlement dated 3rd April, 2018 executed by her husband namely Sh. Suresh Babu Malge impleaded as defendant no.8 and by the defendant no.1 namely Sh. Raj Singh Bhatti on behalf of defendants 1 to 7 namely Sh. Raj Singh Bhatti, Smt. Sunita Bhatti, Sh. Umesh Bhatti, Smt. Anita Bhatti, Sh. Narender Bhatti, Sh. Papu Bhatti & M/s Mahamedha Estate Private Limited, is illegal, false, null and void ab initio and not binding on the plaintiff and for perpetual injunction restraining the defendants from using the said deed of settlement dated 3rd April, 2018 in any manner whatsoever.

(2.) The suit, for the relief of declaration is valued for the purposes of jurisdiction at Rs.60 crores, being the amount claimed by the defendants 1 to 7 from the plaintiff and defendant no.8 under the said deed of settlement dated 3rd April, 2018 and for the relief of court fees at Rs.20/- only. The suit, for the relief of permanent injunction, for purpose of jurisdiction as well as court fees is valued at Rs.200/- only.

(3.) The Registry has listed the suit without raising any office objection as to the valuation and/or court fees.