MUKESH RANI Vs. SEEMA RANI

JUDGEMENT

(1.) The defendant is the appellant. She has filed an appeal against the judgment and decree passed by the learned Additional District Judge, Gurugram on 09.12.20219. Learned Additional District Judge has reversed the judgment and decree passed by the learned trial court on 15.07.2016. The trial court had dismissed the suit filed by the plaintiff-respondent for declaration that the Will dated 05.10.2011, allegedly executed by Late Sh. Chet Ram is illegal and fraudulent and the defendant-appellant be restrained from interfering in the peaceful possession of the plaintiff over the suit property as also restrained her from alienating the suit property.

(2.) Before this Bench proceeds to discuss the facts of the case, it would be appropriate to draw a genealogical tree to understand the inter se relationship between the parties:-

(3.) Seema Rani, daughter of Late Sh. Chet Ram filed the present suit against Mukesh Rani (appellant herein), who is daughter-inlaw of Late Sh. Chet Ram. In other words, the plaintiff has filed a suit against her sister-in-law (the brother's wife).