SUJATA PRASHAR Vs. BABITA BHANOT

JUDGEMENT

(1.) Suit for declaration and permanent injunction regarding property in dispute filed by plaintiff - Babita Bhanot (contesting respondent herein) was decreed by the trial Court of learned Civil Judge (Junior Division), Chandigarh vide judgment dtd. 21/4/2015. Appeal filed by contesting defendants No.1 and 2 (appellants herein) against trial court judgment, was dismissed by the First Appellate Court of learned District Judge, Chandigarh on 29/1/2018. Against the concurrent findings of the Courts below, defendants No.1 and 2 have approached this Court by way of the present Regular Second Appeal.

(2.) Trial Court record was called. The same has been perused. In order to avoid any confusion, parties shall be referred as per their status before the learned Trial Court.

(3.) Dispute pertains to House No.3003, Sector 38-D, Chandigarh, which was admittedly owned by late Shri Karam Chand, who expired on 2/11/1995. His wife Smt. Sushila had pre-deceased him on 23/5/1995. Late Karam Chand left behind three natural legal heirs, namely, Satinder (son) and two daughters, namely, Manju and Babita. Son Satinder expired on 16/9/2002 and he is succeeded by his wife Sujata and daughter Sugandha.