SANGITA Vs. RAKESH AND ORS

JUDGEMENT

(1.) For reasons mentioned in the application, which is accompanied by affidavit, delay of 199 days in filing the appeal is condoned.

(2.) Plaintiff Sangita has filed the instant second appeal having remained unsuccessful in both the courts below.

(3.) The appellant filed suit seeking declaration that she is owner in possession of 03 kanals 05 marlas land, out of total land measuring 19 kanals 02 marlas, as described in the plaint, having purchased it vide sale deed dated 02.04.1985. Plaintiff also sought partition of the aforesaid joint land measuring 19 kanals 02 marlas and separate possession of her share to the extent of 03 kanals 05 marlas. Injunction to restrain defendants No. 1 and 2 from selling in excess of their share and from raising construction detrimental to the interest of the plaintiff was also claimed.