ROMEL SINGH PANWAR Vs. AMARJEET KAUR

JUDGEMENT

(1.) With the consent of parties, this civil first appeal is being disposed of at the admission stage.

(2.) The sole appellant is aggrieved by order of rejection of plaint under Order VII Rule 11 C.P.C. vide judgment and decree dtd. 18/12/2023/3/1/2024 passed in Civil Original Suit No. 38/2023.

(3.) The plaintiff-appellant had brought the suit stating therein that late Gurmeet Singh, father of the plaintiff had purchased a property 'benami' in the name of his wife Ameerjeet Kaur, who was mother of the plaintiff. Amerjeet Kaur, later on, sold the property to respondent No.3; though the property was joint family property. Hence, prayer was made for cancellation of the sale-deed executed by Amerjeet Kaur in favour of respondent No.3-Parvinder Kumar.