- (1.) Plaintiff-Vinay Partap Singh (appellant) filed suit seeking reliefs as follows:- (i) Declaration to the effect that he is exclusive owner in possession of SCF No. 13, Sector 19-D, Chandigarh, which he had purchased with his own funds and defendants no. 1 to 4 also recognized him as exclusive owner and have executed power of attorney in his favour; (ii) permanent injunction restraining defendants no. 1 to 4 from exercising rights of ownership over suit property; (iii) defendants no. 1 to 4 have no salable rights in suit property; (iv) sale deed dated 15.11.2006 executed by above defendants in favour of defendant no. 5 regarding un-partitioned 80% share in suit property is illegal, null and void; and (v) in the event of defendants no. 1 to 4 are held to be co-owner of suit property, plaintiff has preferential right to purchase the same.
(2.) In later part of the judgment, parties will be referred as "plaintiff" and "defendants" as per civil suit.
(3.) Plaintiff had sought above reliefs on the ground that suit property was purchased by him with his exclusive funds and defendants no. 1 to 4, who are his mother, sister, maternal uncle and maternal grandmother, have not spent a single penny for acquiring and possessing the same, as such, they have no right, title and interest in suit property despite the fact that allotment of property was made in joint names of plaintiff and defendants no. 1 to 4.;