CHANDRAPRABHA GARG Vs. KIRAN DUTT & ANOTHER

JUDGEMENT

(1.) These civil revisions are akin in nature on the point of legal issue which is to be determined herein, so, are being taken up together by this common verdict.

(2.) By means of this revision, titled above, the impugned order dated 05.02.2016 has been challenged by Smt. Chandraprabha Garg whereby her application under Order 1 Rule 10 CPC was rejected by the Judge Small Causes Court.

(3.) It transpires that a plot of land was purchased on 22.7.1970 in the joint name of Ms. Kiran Dutt (unmarried daughter aged about 22-23 years) and Smt. Jaswanti Devi (the mother of that girl).