SHABNAM SIKAND Vs. GEETA SIKAND & ANR

JUDGEMENT

(1.) Ia No.6552/2019 (for exemption)

(2.) The application is disposed of.

(3.) The plaintiff has instituted this suit for (i) partition of property No.8, Kasturba Gandhi Marg, New Delhi, claiming 1/4th share therein; (ii) declaration as null and void of the Relinquishment Deed dated 6th October, 2015 executed by Vikram Sikand, husband of the plaintiff, of his share in the property; (iii) permanent injunction restraining the defendants from creating any third party right or parting with physical possession of the property; and, (iv) mandatory injunction directing the defendants to restore the possession of the plaintiff of her share in the property.