- (1.) Leave granted.
(2.) We have heard learned counsel for the parties.
(3.) This appeal arises out of order dated 11th August, 2014 of the High Court of Delhi in RFA No. 173 of 2005. The High Court has reversed the finding of the trial Court decreeing the suit of the appellant for declaration to the effect that the appellant was the adopted daughter of late Sadhu Ram and was thus, entitled to her share in the suit property.;